LAWS(ALL)-2013-5-508

POONAM SAXENA TENANT Vs. SHAMBHU DAYAL PLAINTIFF

Decided On May 31, 2013
Poonam Saxena Tenant Appellant
V/S
Shambhu Dayal Plaintiff Respondents

JUDGEMENT

(1.) Both the above revisions arise out of common judgment and order of the Small Causes Court dated 18.9.2012 decreeing the suits of the respondent landlord in respect of two shops under the tenancy of the revisionist tenant.

(2.) On the very first day when the revisions came up for consideration learned counsel for the parties have appeared and agreed for final disposal of the revisions at the very outset. Thereafter, on two or three occasions the revisions were adjourned for one reason or the other and was heard on 4.12.2012.

(3.) The arguments were advanced by Sri S.K. Verma, Senior Advocate assisted by Sri Siddhartha Verma, learned counsel for the tenant revisionist and Smt. Ram Goel Bansal for the respondent land-lord. On the application of the tenant revisionist a date was fixed and the arguments were supplemented by the counsel for the parties on 28.5.2013.