GEETA N SHIVDASANI Vs. NIRAJ T SHARMA

JUDGEMENT

(1.) Heard finally.

(2.) The respondent/applicant has initiated eviction proceedings under Section 24 of MRC Act on account of failure of petitioner to vacate the same after expiry of licence period. The parties have led evidence. The issues were framed. After considering the material as well as evidence led by the parties, the Competent Authority has held that the petitioner is licensee and the respondent is licensor; the licence period expired; the petitioner not cooperated in registration of the agreement and, therefore, ordered to give vacant possession of the premises. It is also held that the petitioner/licensee failed to prove that she is in possession of the suit premises in a capacity other than the licensee.

(3.) The Additional Commissioner being Revisional Authority, under Section 44 of the MRC Act has re-considered and confirmed the order of Competent Authority in all respect.