BHAGATSINGH Vs. BHOJRAJ KANJI JOSHI

JUDGEMENT

(1.) The present Petition under Article 227 of the Constitution of India takes exception to the Judgment and Order dated 21st November, 1998 passed in Appeal No. 450 of 1995 by the Appellate Bench of the Court of Small Causes at Mumbai, dismissing the Appeal and confirming the Judgment and Order dated 23rd August, 1995 passed in L.E. & C. Suit No. 378/434 of 1988 by the learned Judge of the Court of Small Causes at Mumbai thereby, allowing the said Suit filed by the Respondent for eviction of the Petitioners from the Suit premises i.e. Room No.9 in Block No.10 in Joshi Boarding House (also known as 'Joshi Lodging House') situated on the 3rd Floor of Mahalaxmi Niwas, 54, Hindu Colony, Dadar, Mumbai-400014.

(2.) Heard Mr. Desai, learned senior counsel for the Petitioners and Mr. Joshi, learned counsel for the Respondent. Perused the entire record produced before this Court.

(3.) The facts giving rise for filing of the present Petition, as per the record, can briefly be stated as under:-