SHASHI CHAUHAN Vs. BALBIR PARIHAR

JUDGEMENT

(1.) The above titled Civil Revisions are being disposed of by a common judgment, as both these petitions have been filed by the petitioners, under Sec. 24(5) of the H.P. Urban Rent Control Act, 1987, against the judgment dtd. 29/2/2024

(2.) Vide judgment dtd. 29/2/2024, the learned Appellate Authority (II), Shimla, District Shimla has decided Rent Appeal No. 23-S/13(b) of 2023, titled as, 'Shashi Chauhan (deceased) through LRs vs. Balbir Parihar' and Rent Appeal No. 7-S/13(b) of 2023, titled as, 'Balbir Parihar vs. Shashi Chauhan (deceased) through LRs, preferred by the parties to the present Civil Revisions.

(3.) The aforesaid appeals have been preferred against the order dtd. 27/3/2023, passed by the Court of learned Rent Controller (II), Shimla, H.P. (hereinafter referred to as 'the Rent Controller'), while deciding Rent Petition No. 120-2 of 2015/13, titled as, 'Shashi Chauhan (deceased) through LRs vs. Balbir Parihar', filed by the petitioners, in Civil Revision No. 56 of 2024.