JAINARAYAN BODHURAM TIWADI (SINCE DECEASED) THROUGH HIS L.RS. MURLIDHAR RAMKRISHNA TIWADI AND OTHERS Vs. KESARBAI BABULAL BADHAI (SINCE DECEASED) THROUGH HER L.RS. SHAKUNTALA CHANDRAKANT PARDESHI AND OTHERS

JUDGEMENT

(1.) Heard Mr. S. G. Surana, learned counsel for the petitioners. The respondents, though served, neither present nor represented.

(2.) The petitioners are the tenants - legal representatives of the tenants in respect of the suit premises, of which, the respondents are the landladies - legal representatives of the landladies. The suit premises comprised one room situate in CTS No. 664, Raviwar Peth, Pune (suit premises).

(3.) The landladies in the year 1982 instituted Suit No. 2150 of 1982 in the Small Causes Court, Pune (trial Court) seeking the eviction of the petitioners on the following grounds:-