NARAIN SAHH Vs. ATMA RAM BAJORIA

JUDGEMENT

(1.) All thssa three appeals involving common questions of law and facts with the consent of the parties were heard together and are being disposed of by this common judgment.

(2.) The plaintiffs-appellants filed three suits being Title Suit Nos. 112 of 1974, 113 of 1974 and 114 of 1974, alleging, inter alia, therein that the respective defendants in each suit became defaulter by not paying and/or depositing the rent, in accordance with law from February, 1971 till the date of the institution of suit.

(3.) The plaintiffs in the suit further prayed for a decree on the ground of personal necessity but the said plea has been negatived by both the learned courts below.