DHUN B J JAHINA Vs. M A KURESHI

JUDGEMENT

(1.) BY these two Petitions, the Petitioners challenge a common Judgment delivered by IIIrd Addl.District Judge, Satara in Regular Civil Appeal No.100/87 and Regular Civil Appeal No.101/87. Therefore, both these Petitions can be disposed of by a common Judgment.

(2.) THE dispute in Writ Petition No.1845 of 1990 relates to 4 Bungalows viz. (1) Meher Mansion, (2) Dina Lodge, an independent Cottage, (3) Gulzarine No.1 and (4) Gulzanine No.2. The 4 Bungalows were owned and possessed by Mr.B.J.Jahina. The dispute in Writ Petition No.1950 of 1990 relates to 2 Bungalows viz. Buona Vista and Buona Vista Cottage No.1 at Chesson Road, Panchgani, These 2 Bungalows were owned by Miss Dhun B.J.Jahina and Miss Mehru B.J.Jahina. They are daughters of Mr.Burjor J.S.Jahina who owned the 4 Bungalows viz. suit properties in Writ Petition No.1845 of 1990. The owners of these 6 Bungalows entered into different agreements dated 15-6-1990 with the Petitioner in his capacity as Principal, Oaks High School for giving these six bungalows with their furniture and fixtures on leave and licence basis. The amount of compensation was fixed by the agreements. There were two separate agreements for permitting licensees to use the furniture and separate amount was fixed as compensation.

(3.) "The defendant Oaks Education Society Panchgani, District Satara and its trustees Nos. 1 to 15 mentioned in the plaint to hand over the possession of the suit property to the plaintiffs, within one months from to-day."