ANAND PRAKASH SAXENA Vs. JAGDISH CHANDER

JUDGEMENT

(1.) This order will dispose of two civil revision petition Nos. 897/80 and 1050/8U. The first petition is filed on behalf of the tenant, Sh. Anand Prakash Saxena against the order for eviction and the second petition has been filed by Sh. Jagdish Chander Yamdagni against another tenant, Smt. Vimla Batra and others.

(2.) Two eviction petitions were filed by Sh. Jagdish Chander Yamdagni against his two tenants-one against Sh. Anand Prakash Saxena and the other against Smt. Vimla Batra & others. These two petitions were consolidated by learned Rent Controller and the evidence was recorded in the petition filed by the landlord against Sh. Anand Prakash Saxena.

(3.) The learned Rent Controller accepted the petition of the landlord against Sh. Anand prakash Saxena but dismissed the other eviction petition against Smt. Vimla Batra & others.