BHAGWAN DASS Vs. SETHI THE FASHION PEOPLE

JUDGEMENT

(1.) Two Civil Revision Nos.6988 and 6989 of 2010, filed by a common landlord against the same tenant shall stand disposed of. The learned counsel representing the parties are also common and the arguments were addressed jointly. In fact, two different rent petitions filed by the petitioner who has now died, with respect to two different shops, which are separated by a 10 ft. wide passage against a common tenant were consolidated by the Rent Controller on 10/5/2002, after noticing that the ground on which the eviction has been sought, is common. Both the rent petitions were disposed of by the Rent Controller by a common judgment ordering eviction of the tenants. By the same judgment two appeals filed by the tenant were allowed, assailing the correctness of which two revision petitions have been filed.

(2.) In the considered opinion of the Court, the following issues arise for adjudication:-

(3.) Some peculiar facts are required to be noticed.