BALACHANDRA ANANTRAO RAKVI Vs. RAMCHANDRA TUKARAM

JUDGEMENT

(1.) Leave is granted in SLP(C) No. 4897 of 1980.

(2.) These appeals, by special leave, arise from the common judgment of the High Court of Judicature at Bombay in Special Civil Application Nos. 1897 of 1973 and 1901 of 1973 dated March 15, 1979. In the appeals the appellants-landlords are common but the first respondent-tenant is different.

(3.) To appreciate the question involved in these cases, it will suffice to refer to the facts in Civil Appeal No. 568 of 1981.