ABDUL JABBAR Vs. 2ND ADDITIONAL DISTRICT JUDGE ORAI

JUDGEMENT

(1.) These are two connected petitions arising out of two suits filed by the plaintiffs-respondents against the petitioners in each of the two petitions for the eviction of the petitioners.

(2.) The relevant facts are these: The respondents Nos. 3 and 4 (in Writ Petition No. 5955 of 1979) filed two suits against the petitioners of the two petitions on the ground that they were the tenants of the respective accommodations and despite a notice determining the tenancy, they did not vacate the accommodation in dispute.

(3.) The petitioners contested the two suits and denied the title and ownership of the plaintiffs. The petitioners asserted that they were themselves the owners of the property in dispute. They also denied having been served with any notice.