(1.) Heard. Admit. By consent of the learned Counsel for both the sides, the matters are taken up for final hearing at the admission stage.
(2.) Since the facts in all Revisions are similar, these Revisions are decided by common Judgment. For convenience, the learned Counsels chose to refer to the facts of Civil Revision Application No. 3/2022.
(3.) The Applicants herein are the tenants of the Non-applicants/ landlords. The parties will be hereinafter referred to as tenants and landlords respectively. The landlords have filed suit for possession under Sec. 15 of the Maharashtra Rent Control Act, 1999 (hereinafter referred to as 'the Act of 1999'). The case of the landlords is that, the tenants are occupying suit shops since prior to 2000. Their relationship as landlord and tenant is governed by the provisions of the Act of 1999 with effect from 1/4/2000. The tenants are liable to pay rent and permitted increase at the rate of 4% per annum on rent of 250/- per month for the period from 1/4/2000 till 31/12/2020 along? with interest at the rate of 15% per annum on the arrears of rent which includes the permitted increase in terms of Sec. 7(14) read with Sec. 11 of the Act of 1999.