S.B. Sinha, J. - (1.) This reference has been made to this bench owing to a difference of opinion between Gupta J. and Tiwari J. of this Hon'ble Court in an appeal from a judgment and order dated 8.8.95 and 5.12.95 passed by the learned Chief Justice in Suit No. 601 of 1989.
(2.) Keeping in view the order proposed to be passed, it is not necessary to state the fact of the matter and deal with the rival contentions raised at the bar in great details, although the learned counsel for the parties have addressed the court at great length.
(3.) The fact of the matter briefly stated is as follows. The plaintiffs- appellants are admittedly tenants of the defendant-respondent No.1. The plaintiffs are said to be the 'Landlord' in respect of market known as 'Air- Conditioned Market'. As regards payment of air-conditioning charges, agreements have been entered into by and between the Landlord and the tenants.;