RAJENDRAKUMAR SHIVNARAYAN SARAIYA Vs. DHURIBAI AND ORS.

JUDGEMENT

(1.) HEARD learned advocates for the respective parties.

(2.) THE petition is filed by the landlord challenging the orders passed by the subordinate authorities rejecting application filed by the landlord under the provisions of the C.P. and Berar Letting of Premises and Rent Control Order, 1949 (hereinafter referred to as "the Rent Control Order, 1949") seeking permission to terminate the tenancy of the respondent No. 1/tenant.

(3.) THE case of the respondent No. 1/tenant is that as per the practice, the landlord used to collect the rent from the tenant in lump sum. The tenant pleaded that the premises were taken on rent not for any specific purpose and the contention of the landlord that the tenant had changed the purpose for which the premises was taken on rent was not correct. The tenant pleaded that the respondent No. 2 is nephew of the respondent No. 1 and they were members of joint family and the premises were being used by the joint family.