HYDERABAD POLMERS P LTD Vs. B RAJANI

JUDGEMENT

(1.) These two revision petitions are disposed of by this common judgment as they involve consideration of common questions of fact and law.

(2.) C.R.P. No.46 of 1991 is filed against the Judgment of the Chief Judge, City Small Causes Court, Hyderabad in R.A. No.42 of 1990 confirming the order of eviction passed by the First Additional Rent Controller, Hyderabad in R.C. No.2308 of 1986.

(3.) C.R.P. No.47 of 1991 is filed against the judgment of the learned Chief Judge, City Small Causes Court, Hyderabad in R.A. No.43 of 1990 confirming the order of eviction passed by the First Additional Rent Controller, Hyderabad in R.C. No.502 of 1987.