RAM NIWAS GUPTA Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) THESE are two connected writ petitions between the same parties based on same set of facts raising common question of law, hence, have been heard together and are being disposed of by this common judgment. Facts giving rise to the dispute are as under:

(2.) THE Judge, Small Causes Court vide two separate judgment and decree dated 23.9.2012 dismissed both the suits.

(3.) REVISIONAL Court vide separate judgment dated 28.1.2013 allowed the revision and set aside the judgment of the Small causes Court and decreed the suit and directed ejectment of the tenant -petitioner. Aggrieved by the said order, two writ petitions have been filed.