ARCO ROADWAYS PRIVATE LIMITED Vs. GAWARAJABAI

JUDGEMENT

(1.) THESE petitions at the instance of tenants are directed against the permissions granted by the Rent Control Authorities to terminate their tenancy. They arose out of common questions of facts and law. Hence, they are heard together and are being disposed of by this common judgment.

(2.) THE respondents are members of Sikchi family. The family in 1950 constructed five godowns in a locality known as `mofussil Compound, Ward No. 43, Amravati. It appears that ownership of the godowns has individually been transferred to the respondents. Accordingly, respondent Gawarajabai owns godown bearing Municipal No. 147 (B) admeasuring 42 x 37 and godown bearing Municipal No. 288 (G) admeasuring 50 x 30. Respondent Sarlabai owns godown bearing Municipal No. 140 (B) admeasuring 50 x 20. Respondent Sulochanabai owns godown bearing Municipal No. 140 (C) admeasuring 54 x 20. In early 1970, these respondents let out the godowns to petitioners for carrying business of transportation, by creating separate leases for each godown.

(3.) SOMETIME in October-December, 1982, the respondents-landladies with other members of the family entered into partnership styled as `m/s. Rajesh Auto dealing in two wheelers and television sets, `m/s. Anurag Enterprise and `m/s. Abhishek Enterprise - both dealing in distribution and exhibition of cinema films. Each firm has a separate registration and business.