SHIVYOGI GURUMURTIPPA WALE Vs. SANTOSH JIVRAJ SHAH

JUDGEMENT

(1.) THE petitioner, Shivyogi Gurumurtippa Wale, is the tenant and respondent No, 1, Santosh Jivraj Shah, a minor, is the landlord of the suit premises, consisting of the ground floor of House No. 900, situate at West Mangalwar Peth, Sholapur.

(2.) THE landlord filed Regular Civil Suit No. 43 of 1972 against Shivyogi, and Regular Civil Suit No. 45 of 1972, against Shivyogi's son, Sidramappa, who was the tenant on the first floor in the building bearing Municipal House No. 901 in the Court of the civil Judge, Junior Division, Sholapur, for recovery of possession on the ground that he required the suit premises for occupation by himself through his partnership firm in which the plaintiff was admitted to the benefits of the partnership as a minor.

(3.) IT was undisputed that the plaintiff Santosh was a partner in the two registered partnership firms viz. M/s. Pravinchandra Chandrakant Bhasme and M/s. Chandrakant Jivraj Bhasme. Both these firms were situate at Municipal House No. 903, West Mangalwar Peth, Sholapur. The landlord of that house filed Regular Civil Suits Nos. 569 and 571 of 1971 against both the firms. The suits were decreed, and the decision was confirmed in appeal.