- (1.) The two revisions under Section 25 of the Provincial Small Causes court Act, 1887 are based upon the identical facts involving the same controversy.
(2.) The controversy is with regard to tenancy between the plaintiff respondent and the defendant revisionist.
(3.) The shops in question which are under tenancy of the defendant revisionists are owned by the plaintiff respondent ISKCON a registered society. The relationship of landlord and tenant between them is not disputed.;