MAHESH KUMAR KHIRWAL Vs. SURENDRA PAL SINGH

JUDGEMENT

(1.) Heard Mr. Ayush Aditya, counsel appearing for the appellants in both the cases.

(2.) Counsel for the appellants submits that by an order of this Court, both the suits namely, Eviction Suit No. 56 of 1987 and Eviction Suit No. 57 of 1987 were directed to be tried analogously and this fact has been mentioned in para 2 of the trial court judgment. Accordingly, both the suits were taken up together by the learned trial court. He submits that Second Appeal No. 219 of 2005 arises out of Eviction Suit No. 57 of 1987 and Second Appeal No. 218 of 2005 arises out of Eviction Suit No. 56 of 1987.

(3.) The counsel for the appellant submits that in aforesaid two second appeals, identical question of law has been framed on 18.07.2011 i.e. whether the plaintiff, who is admittedly landlord and owner of the suit premises, can get the suit premises vacated for personal necessity of his own private limited company?