BERTHA CARVALHO Vs. BALDWIN JOSEPH FRANCIS DSOUZA

JUDGEMENT

(1.) This Petition is filed challenging the impugned judgment and decree dtd. 05/03/1993, passed by the Appellate Bench of Small Causes Court at Mumbai in Appeal No. 101 of 1987 arising out of judgment and decree dtd. 06/11/1986 in R.A.E. Suit No. 1247/6504 of 1975 passed by Small Causes Court, Mumbai in the said Suit. During the pendency of the Petition, the Petition was amended and the Order dtd. 6/04/2016, passed by the Small Causes Court, Mumbai confirmed by Order dtd. 28/11/2016 by the Appellate Bench of Small Causes Court, Mumbai in Appeal No. 34 of 2016, came to be challenged. By the said impugned Judgdments/Orders, the Petitioners ' suit for eviction of Respondents, under provisions of Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (for short "the Rent Act), is dismissed.

(2.) Shorn of unnecessary details, few facts necessary for disposal of the petition are as under.

(3.) The learned Counsel Mr. Kapse for the petitioners submitted as under.