ALTAMAS KABIR,J. - (1.) THESE two revisional applications have been taken up together for consideration, inasmuch as, the plaintiff/opposite party is common in both the suits and the facts in issue in both the matters are also more or less identical.
(2.) BOTH the revisional applications arise out of orders passed by the 6th Assistant District Judge at Alipore in two eviction suits, being Title Suit No. 14 of 1994 and Title Suit No. 15 of 1994, respectively, brought by the plaintiff/opposite party against the defendant/petitioner as tenants in the suit property, being premises No. 7B, Kabitirtha Sarani, P.S. Watgunge, Calcutta-700 023. The facts in the two revisional applications are common in that the plaintiff/opposite party purchased the suit property from one Smt. Mayalata Dey under whom the petitioners in both the two revisional applications are monthly tenants. Both the two suits were filed on the allegation that the defendant/petitioner were defaulters in payment of rent since the month of March 1993.
(3.) FOR the sake of convenience, C.O. No. 3213 of 1997, is taken up first for consideration.;