DINANATH RAMA NAIK Vs. PRABHA RANE

JUDGEMENT

(1.) Heard Shri A. R. Kantak, learned Counsel appearing for the petitioners and Shri C. A. Coutinho, learned Counsel appearing for the respondent.

(2.) Since a learned Single Judge, Lavande, J being unable to agree with the judgment of the Division Bench in Mrs. Damayantiben Shivaji Chauhan V/s Dr. Dinesh Parekh and others,1988 1 AIRCJ 520 having regard to the view taken by the another Division Bench in Maria Madeira e Fernandes V/s Vishnu Mahadeo Kanekar, 1987 AIR(Bom) 240 has referred the following question.

(3.) Section 32 of the Goa, Daman and Diu Buildings ( Lease, Rent and Eviction ) Control Act, 1968 ( herein after referred to as 'the Act') reads as follows :