PARIZAD DARIUS GANDHI Vs. B A RANE

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This revision petition is directed against judgment and decree dated 18th february, 2003 for eviction passed by the appellate bench of Small Causes Court, mumbai in Appeal No. 737 of 2001.

(3.) The respondents are the trustees of Shripant Bhavan Charity Trust (for short 'the trust') and are the owners and landlords of the building known as shripant Bhavan. One Mr. Manek Mistry was a tenant occupying one room, bearing room No. 4, in Block No. 4a (for short 'the suit premises') situated in the said building. Manek was a doctor and using the suit premises as a consulting room. He died on 15th November, 1980 leaving behind him a widow Mehroo and two minor daughters. Mehroo, who was a lawyer, used the suit premises as her office after the death of her husband. Mehroo also died on 26th March, 1993.