RAMKRISHNA PUNJO NEHATE Vs. SURYABHAN BANAJI SHINDE

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 03.01.1984 passed by the Civil Judge Junior Division, Bhusawal in R.C.S. No. 385/1977 which is confirmed by the Additional District Judge, Jalgaon by its judgment and order dated 25th March, 1992 in Civil Appeal No. 86/1984.

(2.) The petitioner is original plaintiff along with respondent Nos. 3 and 4 in R.C.S. No. 385/1977 filed by them against the respondent Nos. 1 and 2 in the Court of Civil Judge Junior Division, Bhusawal, District Jalgaon under the Bombay Rents Hotel and Lodging House Rates Control Act 1947 for the possession of the suit premises, arrears of rent and future damages on the ground that the respondent No. 1 had sublet suit premises to the respondent No. 2 without the permission of the landlord and that defendants Nos. 1 and 2 have made structural alterations to the suit premises without the permission of the landlord.

(3.) The learned Civil Judge Junior Division, Bhusawal by his judgment and decree dated 03.01.1984 dismissed the suit of the to the grounds taken in the petition and submitted that, this petition deserves to be allowed.