TILAK RAJ AND ANOTHER Vs. RAJINDER SOOD

JUDGEMENT

(1.) These petitions are directed against the order dated 11.9.2013 in Case No.26-2 of 2009 and order dated 11.9.2013 in Case No.28-2 of 2009 rendered by learned Rent Controller-V, Shimla.

(2.) Since common questions of law and facts are involved in both the petitions, the same are taken up together for hearing and are being disposed of by a common judgment. However, in order to maintain clarity, facts of C.R. No.4078 of 2013 have been taken into consideration.

(3.) Pertinent facts necessary for the adjudication of these petitions are that the respondent/landlord (hereinafter referred to as the "landlord" for the sake of convenience) filed a petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987 seeking eviction of the petitioners/tenants (hereinafter referred to as the "tenants"for the sake of convenience).