SHANTARAM VITHOBA PATHARE Vs. RAMCHANDRA GANESH CHITALE

JUDGEMENT

(1.) Heard. By consent of all the parties, all these matters are tagged together. The basic facts are common, the Petitioner is common and the main premises in question is common, therefore, this common Judgment.

(2.) The Writ Petition No.4381 of 1994 is filed by Petitioner- Original Defendant No.2. The Original Plaintiffs filed Regular Civil Suit No.88 of 1983 in the Court of Civil Judge, Junior Division, Chiplun, District Ratnagiri for the possession of the Suit premises under the Bombay Rent Act on the ground of change of user in the Suit premises by Defendant No.2.

(3.) The Writ Petition No.4382 of 1994 is also filed by the Petitioner- Original Defendant No.2. The Original Plaintiffs filed Suit No.87 of 1983 in the Court of Civil Judge, Junior Division, Chiplun, District Ratnagiri for possession of the suit premises against Defendant Nos. 1 to 3 on the ground of subletting portion of the Suit premises by Defendant No.1 to Defendant Nos. 2 and 3.