SANDEEP MEHTA,J. - (1.) These two writ petitions arise out of two separate appellate judgments of the Rent Appellate Tribunal passed against a common judgment of the Rent Control Tribunal, Udaipur and are thus hereby being decided together.
(2.) The case has a chequered long standing history. Thus, detailed facts relevant and essential for deciding the lis are chronicled herein below for sake of ready reference.
(3.) Plaintiff Moti Lal Minda Foundation (for short 'petitioner trust') owns a commercial property situated on the main road from Hathi Pole to Chetak Marg, Outside Bedla House, Opposite SBBJ Bank, Chetak Circle, Udaipur (hereinafter referred to as 'the suit premises').;