SALIG SAM Vs. KISHORI LAL

JUDGEMENT

(1.) The above noted two civil revisions, filed under section 25 (5) of the Himachal Pradesh Urban Rent Control Act, 1987, hereinafter called as the Rent Act, have arisen out of the order dated 22nd April, 1995 of the Appellate Authority (Sessions Judge, Forests), Shimla, The same are thus being disposed of together by this judgment.

(2.) M/s. Kishori Lal Jagat Ram, respondent in Civil Revision No. 126 of 1995 and petitioners in Civil Revision No. 136 of 1995, are the landlords and are being referred to accordingly hereinafter.

(3.) Petitioners No. 1 to 3 in Civil Revision No. 126 of 1995 and respondents No. 1 to 3 in Civil Revision No. 136 of 1995 were respondents in the court be low and they are being referred to accordingly hereinafter. The tenanted premises comprise of one shop being shop No. 68 in Sanjauli Bazar, Shimla