RATAN LAL AND JETH MAL Vs. RAMLAL

JUDGEMENT

(1.) These two revision petitions by tenants against the same landlord-non-petitioner raise identical questions as they were heard together, it will be convenient to dispose them of by a common judgment S.B. Civil Revision No. 9 of 1981 is by the tenant Ratanlal against the order dated October 24, 1980 passed by the District Judge, Merta in Civil Misc Appeal No. 4 of 1977, by which he, dismissed the appeal against the order dated February 4, 1977 of the Munsif, Nawa, who struck out the petitioner's defence against eviction.

(2.) A show cause notice was issued to the non-petitioner as to why the revision petition be not admitted. The record was sent for on April 2, 1981 The Court ordered that it would be proper that the revision petition may be heard along with S.B. Civil Revision Petition No 18 of 1981 Jethmal v. Ramlal. On May 4, 1981, it was ordered that this revision petition be listed for admission along with S.B. Civil Revision Petition No. 18 of 1981 That revision has been listed today.

(3.) Learned counsel for the parties stated that arguments may be heard and this revision petition may finally be disposed of.