(1.) THESE four connected appeals are being disposed of by this common judgment as they raise similar questions of law and fact. For the sake of convenience, reference is being made to the facts of RFA No.610/2002.
(2.) THIS Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 challenges the impugned judgment and decree dated 16.4.2002 of the Trial Court which decreed the suit of the respondent/plaintiff/landlord for arrears of rent from 1.12.1996 to 3.6.1998.
(3.) THERE are two issues which are required for determination in this appeal. The first issue is that whether the liability to pay rent by the appellant to the respondent came to an end on receipt of the notice dated 28.11.1996 of the MCD. The second issue is that if the liability did not come to an end, from when does the liability to pay the rent come to an end in the facts of the present case.