PARDEEP CHAUDHARY Vs. BIRWATI

JUDGEMENT

(1.) Through this judgment, two Regular Second Appeals arising from a common judgment passed by the trial Court as well as the First Appellate Court while deciding two cross-suits and a Civil Revision petition arising from proceedings under the Haryana Urban (control of Rent and Eviction) Act, 1973, shall stand disposed of. The above Civil revision petition is an offshoot of the dispute in the Regular Second Appeals. The learned counsels representing the parties at ad-idem that all these cases can conveniently be decided together.

(2.) In the considered opinion of the Bench, the question which arises for consideration is:-

(3.) In order to understand the inter-se relationship between the parties, it is appropriate to draw a small pedigree table:-