MEGHJI KANJI SAHA Vs. BHASKARRAO GANPATRAO WALOKAR

JUDGEMENT

(1.) These two civil revisions which involve a common question of law, can be conveniently disposed of by this common judgment.

(2.) Briefly, the facts are that the applicant was the tenant of the suit premises which partly belonged to the non-applicants in Civil Revision No. 1209 of 1984 and partly belonged to the non-applicants in Civil Revision No. 1210 of 1984. Since the landlords involved were different, the non-applicants in these two revisions, filed two separate applications under clause 13 of the C.P. & Berar Letting of Houses and Rent Central Order, 1949 (for short "the Rent Control Order") seeking permission of the Rent Controller to terminate the tenancy of the applicant-tenant. Both the rent control cases were disposed of by a common order passed by the learned Rent Controller. The learned Rent Controller in rent control cases filed by the non-applicants in these revisions, granted permission to the non-applicants to terminate the tenancy of the applicant. The applicant preferred an appeal and also a Writ Petition in this Court, but without success.

(3.) The non-applicants in these two revisions gave separate quit notices to the applicant-tenant in accordance with the provisions of Sec. 106 of the Transfer of Property Act and thereafter, filed the instant suits for eviction, arrears of rent, mesne profits in respect of the tenanted portions belonging to them. The applicant by filing its written statements in the said suits resisted the claims of the non-applicants therein. The said suits were, however, decreed by the learned Court of Small Causes. Being aggrieved, the applicant has preferred the instant revisions against the judgments and decrees of the Court below in the said suits.