HANUMANTA VISSU ARSEKAR Vs. UPENDRA NARAYAN KATKAR

JUDGEMENT

(1.) The parties are landlord and tenant.

(2.) The landlord has leased his premises to the tenant under the deed of lease dated 11.5.1981. The parties agreed in writing inter alia that the lessee (tenant) agreed to "use the leased premises to run paint business as mentioned in clause (7) of the lease."

(3.) In clause 8 of the agreement, the parties agreed that if the lessee violates any of the clauses of the agreement, eviction would follow.