AHMEDNAGAR BOROUGH MUNICIPALITY Vs. RAMCHANDRA TAKATMAL

JUDGEMENT

(1.) The appellant in these three second appeals is the Ahmednagar Borough Municipality. The appeals arise out of three suits filed by the Municipality for recovery of fees for use and occupation of the premises in respect of each of the said suits.

(2.) Defendant No. 1 in all the three suits was Narayan Tatyaba Yadav who had according to the plaintiff-Municipality constructed structures and let them out for shops to defendant No. 2 in each of the suits.

(3.) As the facts and circumstances and points involved in the three suits are common, it will be sufficient for purpose of disposing of the above three appeals to state the facts in Regular Civil Suit No. 455 from which Second Appeal No. 697 of 1967 arises.