DELHI PACKING PVT. LTD. Vs. R.B. KISHORE

JUDGEMENT

(1.) AS a common question of law and facts has arisen in these two Civil Revisions No. 210 of 92 and 211 of 92, both are being disposed of by a common order.

(2.) THE premises in dispute constituted of a residential accommodation consisting of one hall, one kitchen and a bath room (in C.R.No. 210 of 92) situated above garage No. 5 and two rooms, one kitchen and one bath room, situated above garage No. 4 of the building known as Dr. Ram Kishore College, Ward No. 2, Chambaghat (Solan).

(3.) THE landlord filed two eviction petitions separately in respect of both the premises in dispute on three but common grounds, namely; (a) non-payment of rent w.e.f. 1.2.86; (b) that the tenant had ceased to occupy the tenanted premises for a continuous period of more than 12 months without any reasonable cause; AND (c) the condition of the building having deteriorated because of its non-occupation for the last three years.