PERFECT AUTO, AMRAVATI Vs. SANTOSH NARSINGDASJI AGRAWAL

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent for the parties.

(3.) The respondent/ landlord is the owner of shop premises in question. The petitioner is a tenant and it was a partnership firm, however, in the year 1992, due to retirement of the partners, the petitioner firm was converted into the proprietorship concern.