BHARAT SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos. 1392 and 1393 of 1987, as common questions of law and fact are involved in both these revision petitions.

(2.) FOR the purpose of convenience, facts of the case - Civil Revision No. 1392 of 1987, may be noticed :-

(3.) THE said petition was contested by the tenant by filing the written statement, denying that the shop in question was unsafe and unfit for human habitation or that he had caused any damage to it.