PARSHOTAM DASS Vs. YAD RAM

JUDGEMENT

(1.) THIS order shall dispose of two revision petitions, bearing Civil Revision No. 466 of 1990, Parshotam Dass v. Yad Ram and Civil Revision No. 467 of 1990, Parshotam Dass v. Mool Chand, as common questions of law and fact are involved in both these petitions and infact the appeals in both the cases were disposed of by the Appellate Authority, by a single judgment. For the purposes of convenience, the facts of Civil Revision 466 of 1990 may be referred.

(2.) CIVIL Revision 466 of 1990 has been filed by Parshotam Dass against the orders passed by the Courts below whereby the ejectment petition, filed by Parshotam Dass, petitioner, against Yad Ram, respondent, was dismissed by the Rent Controller and the Appeal, filed by him, was also dismissed by the learned Appellate Authority.

(3.) I have heard learned counsel for the parties, in both these petitions and have gone through the record carefully.