BIMAL CHAND Vs. D C M LTD

JUDGEMENT

(1.) THE respondent, D. C. M. Ltd. , was running a textile mills at Hissar. The said mill was set up in the year 1955-56. The respondent-company had constructed a residential colony for its workers. The quarters were being allotted to the workers while they were in the employment of the respondent-company at Hissar. On the termination of the employment, the allottee was liable to vacate the quarters and hand over the same to the respondent.

(2.) BY this common judgment, Criminal Revisions Nos. 816 of 1996 and 817 of 1996, can conveniently be disposed of together because all the petitioners are aggrieved by a similar order passed by the learned Judicial Magistrate and dismissal of the appeals by the learned Additional Sessions Judge at Hissar.

(3.) THE learned trial court served a notice to the petitioners to which they pleaded not guilty and claimed a trial, During the course of trial, the respondent produced two witnesses. In their statements under Section 313 of the Criminal Procedure Code, the defence of the petitioners was that the respondent-company was not the owner of the land and that they were in fact tenants in the property in question.