- (1.) Heard learned Counsel for the petitioner and for the respondent-caveator. This petition is directed against concurrent orders dated 31.10.2008 and 3.3.2010 by which both the Courts below have decreed the landlords' suit for eviction.
(2.) The plaintiff-respondent No. 2 along with his brother instituted SCC suit No. 706 of 1976 for the eviction of tenant Ram Kumar, defendant-respondent and his subtenant, Ram Pal Singh, father of the present petitioner from the disputed premises inter alia on the basic allegation of default and subtenancy.
(3.) The tenant and the subtenant contested the suit denying the allegations of default and subtenancy.;