BHUPATI BHUSHAN DEY Vs. JULPHI BEGUM

JUDGEMENT

(1.) Both these Civil Revisions being Nos. 438/93 and 439/93 assail the common judgment and decree dated 6.8.93 rendered by the learned Asstt. District Judge, Nagaon having heard the two title appeals being T.A. No. 24/91 and T.A. No. 25/91 analogously so preferred by the respondents against the decree dated 13.3.91 passed by the learned Munsiff No. 2, Nagaon in T.S. No. 31/72 which was instituted by the petitioner herein as the plaintiff.

(2.) These two Civil Revisions raise common question of law founded on exactly similar set of facts and accordingly both were heard together and are being disposed of by this common judgment.

(3.) The instant suit so preferred by the plaintiff/petitioner was for ejectment of the defendants/respondents and recovery of arrear rent.