SWAMI BHANDARI Vs. SHEELA SHARMA

JUDGEMENT

(1.) These revision petitions are being disposed of by this single order as they involve common questions of law and facts.

(2.) Sheela Sharma (respondent) is the landlady and Swami Bhandari, Janki Devi and Garib Dass (petitioners) are the tenants. Three separate applications for the eviction of the petitioners were filed by the respondent, under section 14 of the Himachal Pradesh Urban Rent Control Act (hereinafter called the Act) and one of the grounds for eviction was the non -payment of rent.

(3.) The eviction applications were contested by the tenants (petitioners). The Rent Controller Simla, vide his order dated 8 -5 -1980, passed orders of eviction of the tenants (petitioners) on the ground of non -payment of arrears of rent