- (1.) Heard Sri Yogesh Agarwal, learned Counsel for the tenants, Sri Rajesh Gupta, learned Counsel for the landlords and perused the pleadings exchanged between the parties. The dispute is regarding house No. 201, Lal Kurti Bazar, Meerut Cantt. The landlords instituted suit for eviction of the tenant from the said house after terminating the tenancy on the ground of default and material alteration. The suit was dismissed by the Court of first instance holding the notice to be invalid and that there is no default and material alteration. The landlords filed revision under section 25 of the Provincial Small Causes Court Act, 1887 and the same has been allowed by the impugned judgment and order.
(2.) The Revisional Court approved the finding of the Court of first instance regarding validity of the notice and that there is no default. However, only on the ground of material alteration the revision has been allowed and the suit for eviction has been decreed.
(3.) Aggrieved by the aforesaid revisional order both parties have preferred these separate writ petitions.;