MILAP CHANDRA JAIN Vs. ROOP KISHOR

JUDGEMENT

(1.) All the four revisions are by the same landlord against the various tenants of different shops situate in the same building.

(2.) The landlord had instituted separate small causes court suits for eviction of the tenants on the ground of default in payment of rent at the enhanced rate which he alleges he had increased by sending proper notice to that effect to the respective tenants. The suits were dismissed by the court below by separate but identical judgments with the finding that there was no default in payment of rent by any of the tenants as they have been paying rent at the usual rate agreed by the parties and the increase in the rent as alleged by the landlord was not legal.

(3.) The revisions were nominated to me by the order of the Chief Justice dated 4.3.2013. After the parties have exchanged the pleadings and have agreed for final disposal of the revisions at the stage of admission, all the revision were clubbed and ordered to be taken up for hearing together.