SWAMY BHANDARI Vs. SHILA 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 nonpayment of rent.

(3.) THE tenants (petitioners) filed appeals on 6 6 1980. The Appellate Authority passed an order (on 6 6 1980) staying the dispossession of the tenants (petitioners) till further orders subject to the condition that arrears of rent accrued up to date would be deposited in the court of Rent Controller within 20 days. The arrears of rent were not deposited within 20 days and were actually deposited on 28 6 1980, that is, after the expiry of 20 days. The tenants (petitioners) moved an application on 27 6 1980, that is, after the period of 20 days praying that they may be allowed time to deposit arrears of rent till 30 8 1980. This application was contested. On 20 12 1980 an order was passed that the dispossession of the appellants be stayed till final disposal of the appeals.