PERFECT AUTO Vs. SANTOSH NARSINGDASJI AGRAWAL

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent for the parties. Brief facts of the present case are as under:

(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.