ARTI SITARAM NAIK Vs. SOCIADADE VERLEKAR AND ORS

JUDGEMENT

(1.) The petitioners challenge the judgment and order dated 9/06/2009 passed by the Administrative Tribunal, Goa in Eviction Appeal No.236/2000. By the impugned judgment the Administrative Tribunal, has set aside the order dated 28/09/2000 passed by the additional Rent Controller, Margao and the petitioners are directed to hand over vacant possession of the tenanted premises to the respondent.

(2.) The facts necessary for the disposal of the petition may be stated thus:

(3.) It appears that within thirty days of the service of the summons, the petitioners deposited the entire arrears of the rent on 10/07/1980. The petitioners also filed a written statement on 31/07/1980 contesting the application.