SUMITHRA BAI Vs. M VASANTHA SHET

JUDGEMENT

(1.) THE tenant is the petitioner in H. R. R. P. No. 1650 of 1996 and the landlord is the petitioner in H. R. R. P. No. 1809 of 1996. Since both the petitions arise out of a common order made in H. R. C. No. 235 of 1987 by the Court of Principal Munsiff at Mangalore, both the petitions were taken up for final hearing together and disposed of by this common order.

(2.) THE parties, in the course of this order, will be referred to as 'the landlord and 'the tenant'.

(3.) A few facts which may be relevant for the disposal of these revision petitions may be stated as hereunder: