ASHABAI Vs. LEELA

JUDGEMENT

(1.) Rule, with the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The above petition takes exception to the judgment and order dated 7/1/2011 passed by the Appellate Court whereby the judgment and order of the Trial Court dated 17/4/2006 came to be confirmed3 and resultantly, the decree of eviction passed against the petitioners was confirmed.

(3.) The respondents herein are heirs of one Rambhau Warke, who was the landlord of the tenanted premises in question. The said Rambhau Warke had let out the premises on rent to the petitioner no.2 initially. It appears that the petitioner no.2 thereafter allowed the petitioner no.1 to reside in the tenanted premises. It appears that the petitioner no.2 left the premises in the year 1998 and the petitioner no.1 is continuing to occupy the said tenanted premises.