ANANTBHUSHAN MURLIDHAR KANADE Vs. VIKAS KASHINATH NAVANDAR

JUDGEMENT

(1.) Heard Shri V. D. Sapkal, learned Counsel for the petitioners and Shri Arunchandra Kapadia, learned Counsel for the respondent.

(2.) Rule. Rule made returnable forth with. Taken up for hearing by consent of both the parties.

(3.) The petitioners are the tenants in suit premises and the respondent is the landlord. Tenants have challenged the order dated 1-12-2004 passed below exh. 12 in Rent Suit No. 53/2002. The landlord has filed the said suit for recovery of rent and possession of the suit premises. The landlord has claimed that the tenants are in arrears of rent from August, 1999 to August 2003.