(1.) HEARD the learned Advocates for the parties. Perused the records.
(2.) THE petitioners challenge the concurrent orders passed by the Courts below decreeing the suit for eviction of tne petitioners from the suit premises on the ground of default in payment of rent.
(3.) FEW facts relevant for the decision are tnat the petitioners are tenants in relation to the suit premises comprising of two rooms situated at City Survey No. 1173, peth Bhag, Harbhat Road, Sangli. The original monthly rent of the suit premises was Rs. 41/ -. However, tne petitioners filed an application for fixation of the standard rent in relation to the suit premises wherein order for interim rent payable by the petitioner came to be passed by the Court on 8-1-1985. Thereafter? on 14-1-1985 the respondents issued a notice to the petitioners which was received by the petitioners on 15-1 1985, demanding rent accordingly for the period from 1-7-1980 till the date of receipt of the notice the petitioners, however, did not pay the rent in arrears within one month from the receipt of the notice. However, in the course of time deposited a sum of rs. 1,214/ when in fact the demand was for a period of 54 months. The respondents filed suit for eviction of the petitioners on the ground of default in payment of rent and the same was decreed by the trial Court on 10-12-1986, after hearing the parties. The petitioners preferred appeal against the same which came to be dismissed on 28-8-1992. Hence the present petition.