SESHMAL JAIN Vs. CHANGAMLAL UMESH CHANDU BAVAN

JUDGEMENT

(1.) 1. All these revision petitions are filed by the landlord.

(2.) MATERIAL facts, which necessitated filing of these revision petitions could be summarised thus:

(3.) ON the basis of purchase the Trustees informed the tenants about the sale and asked them to attorn the tenancy in favour of petitioners. Petitioners also in their turn informed tenants that since they have purchased property from the Trustees, they are entitled to collect the rent and tenancy must be attorned to them. It is not disputed that all the tenants have attorned the tenancy and have been paying rent.