Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) Both the writ petitions involve the same issues and the nature of the order impugned is also the same.
(3.) Petitioners in both the writ petitions are tenants of the same landlord who is the sole Respondent. The order impugned dated 02.04.2016 passed in Eviction Suit Nos. 26/2006 and 27/2006 have a thread of commonality as the defence of defendant- tenant / petitioners herein, have been struck off by the Learned Court below on the failure to deposit the current and future rent @ Rs. 2500/- per month by the stipulated date 15th of every succeeding month.;