ASHA NARESH THAKUR Vs. VITHAL JAGANNATH GODAMBE

JUDGEMENT

(1.) THIS is the petition filed by Obstructionists in Obstructionist Notice No. 263 of 1979 taken out by the Respondents-Decree holders.

(2.) FEW facts which are relevant for the purpose of this petition are that the dispute relates to two blocks of rooms adjoining each other situated on the ground floor of House No. 62/k, at Parel village, Bombay-12 and one gajanan Moreshwar Thakur was the tenant of these premises This Gajanan thakur died on 1st February, 1955. The following geneotogy is necessary to ascertain the rights of the Petitioners to this Petition. <IMG>np_191_MHLR1.1994.jpg</IMG>

(3.) IN 1962 R. A. E. Suit No. 3932 of 1962 was filed by the landlord against four brothers i. e. Madhukar Gajanan Thakur, Sharad Kumar Gajanan thakur, Naresh Gajanan Thakur, and Suresh Gajanan Thakur. Two daughters were not joined as parties. This was a suit filed for possession ou the ground of bonafide requirements. The allegations in the plaint were as follows:-