UTTAM PRAKASH BANSAL Vs. LIC OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 19th November, 1983 passed by Mr. S.P. Singh, Additional District Judge/ Appellate Authority under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to for the sake of brevity as the 'said Act') in P.P.A. No.(s) 21/82 and 22/82, whereby and whereunder the appeals filed by the. writ petitioners herein purported to be in terms of Section 9 thereof arising out of an order dated 8th September, 1980 passed by Estate Officer, Life Insurance Corporation of India, in case No. 13/77 were dismissed.

(2.) The basic fact of the matter is not in dispute. A mezzanine floor of the premises in question was left out by M/s. Tropical Insurance Company in favour of one Uttam Prakash Bansal in the year 1950. He entered into a partnership with one Deen Dayal Kaushik. In the premises in question office of the firm was opened.

(3.) According to the petitioners herein rent used to be paid by both the partners of the said M/s. Tropical Insurance Company to the landlord to which they never objected.