SURINDER SETHI Vs. KARAM CHAND SOOD & CONNECTED

JUDGEMENT

(1.) SINCE , all the above titled seven revision petitions, except civil revision No. 19 of 2008 which is at the instance of the landlords, filed by the tenants, are in respect of the same building and raise identical questions of fact and law, the same are taken up together for disposal by a common judgment.

(2.) IN all other petitions, except civil revisions No. 180 and 181 of 2007, wherein there are findings of reversal, there are concurrent findings of fact against the tenants.

(3.) I have heard the learned counsel for the parties and gone through the records.