AMIN SHAIKH Vs. NEERAJ GUPTA

JUDGEMENT

(1.) The petitioner is the lessee, and the respondents are the lessors. Both parties entered into an agreement of lease on 1st June 2015. As the lease was for five years, it had to end by 31st May 2020.

(2.) On 31st July 2019, however, the respondents terminated the lease on the grounds of non-payment of rent. They required the petitioner to vacate the building. In that context, on 14th August 2019, the petitioner filed Regular Civil Suit No.208/2019/A before the Civil Judge, Senior Division, at Mapusa. The suit contained the following reliefs:

(3.) On 16th August 2019, the trial Court ordered status quo, and it has still been in force.