M BIRENDRA SHARMA Vs. LOKESWAR SINGH

JUDGEMENT

(1.) BOTH the Civil Revision petition and the First Appeal involve the same parties. The issues raised are also identical. Both were heard analogously and have been disposed of by this common Judgment and order.

(2.) I have heard Mr. N. Choudhury, learned counsel for the appellants/petitioners and Mr. M. Singh, learned counsel for the Respondents/opposite Parties.

(3.) AS the revision petition and the appeal relate to two different suits namely Rent Suit No. 3/84 and Rent Suit No. 1/93, narration of the facts pertaining thereto would be separately made.