SUBHADRA DAYASHANKERLAL Vs. RAMDEO BHAIRO YADAV

JUDGEMENT

(1.) The submission of the learned Counsel appearing for the parties were heard on 26th March, 2008. However, on account of paucity of time, the Judgment could not be dictated and, therefore, the Appeal is kept today for dictation of the Judgment.

(2.) The appellants-original plaintiffs have taken an exception to the Judgment and Decree dated 8th October, 1984 passed by the learned Judge of the City Civil Court at Bombay in a suit filed by them.

(3.) Briefly stated the case of the appellants is that one Smt.Mandodari Devi Sukhdeo Prasad was in use and possession of the suit property more particularly described in paragraph No.1 of the plaint. The specific case of the appellants-plaintiffs is that on 8th April, 1979 an agreement was executed by the said Mandodari Devi in favour of the appellants by which she granted a lease in respect of land admeasuring 916 sq.ft. out of the property described in paragraph No.1 of the plaint on yearly rent of Rs.300/-.