JUDGEMENT
R. Banumathi, J. -
(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) Two eviction petitions were filed by the appellants-landlords before the Rent Controller, Ambala Cant. The Rent Controller and the Appellate Authority recorded concurrent findings/Judgment and directed eviction of the respondent-tenant from the house and the shop.;
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