GURUSHARAN SHARMA, J. - (1.) SINCE common question is involved in these two revision applications and parties are the same, they have been heard together and are disposed of by common judgment.
(2.) SHANTI Devi filed Title (Eviction) Suit Nos. 101 and 103 of 1993 against Bishnu Kant Choubey and Binod Kumar Choubey under the provision of Bihar Buildings (Lease, Rent and Eviction) Control Act. 1982 for eviction from the suit premises bearing holding Nos. 204 and 205 (old corresponding to 126 and 127 new, respectively). The defendant denied relationship of landlord and tenant and claimed his independent title over both the suit premises.
(3.) IN both the suits, plaintiff filed separate applications under Section 15 of the said Act, which were rejected by the trial Court.;