VISHNU DEO ROY Vs. RAJESH KUMAR TIWARI

JUDGEMENT

(1.) Since the common question of facts and law are involved in both the appeals, the same were heard together and are disposed of by this common judgment.

(2.) The appellant and respondents in both the appeals shall be described as tenant and landlord respectively for the sake of clarity.

(3.) The tenant as plaintiff instituted T.S. No.10/100/2 of 96/98/04 in the court of the learned C.J.M.-cum-Civil Judge (Sr. Divn.), Jharsuguda for a declaration that he is a tenant under the defendants-landlord, notice dated 10.1.1996 issued by the defendant no.1 is invalid and inoperative and subsequent agreements entered into between him and defendant no.1 from 1.1.1989 are void and not binding on him.