KANHAIYYALAL JAIRAMDAS JETHWANI Vs. RUKMINIDEVI LALTAPRASAD GUPTA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for the rival parties.

(2.) By this petition, the petitioners i.e. the original tenants have challenged orders passed by the two courts below, whereby, the petitioners have been evicted from the tenanted premises.

(3.) In the present case, the proceedings were initiated by filing an application under the C.P. and Berar Rent Control Order, 1949, whereby permission was sought to issue quit notice to the petitioners. This was a proceeding initiated way back in the year 1978-79 and eventually the Rent Controller passed an order dtd. 30/10/1998, granting permission to the respondent to terminate the tenancy of the petitioners under Clause 13(3)(vi) and (vii) of the Rent Control Order, 1949.