BARGHAVI Vs. B C TARAKESH

JUDGEMENT

(1.) All these appeals are disposed of by common judgment though they have arisen from the judgments in different suits. The point to be decided in all these appeals is same.

(2.) Rfa 1013/2014 and RFA 1014/2014 have been preferred by common plaintiff in the suits O.S.734/2012 and O.S.735/2012 on the file of City Civil Judge, Bengaluru. RFA 1816/2016, RFA 1024/2018 and RFA 1025/2018 are filed by the respective defendant in the suits O.S.8844/2014, O.S.1098/2016 and O.S.1103/2016.

(3.) In all these suits defendants are the tenants and their eviction was sought by the respective plaintiff/plaintiffs from the property which was leased to him/them. For narration of the pleadings briefly, the parties are referred with respect to the position of each of them in the respective suits.