M S SHASTRI Vs. HILLA M BATLIWALLA

JUDGEMENT

(1.) The main question involved in this writ petition is nothing but arithmetical calculation. There are other questions involved, but the petition is capable of being decided even without deciding those questions. However, it is also true that if those question are decided in favour of the respondent landlady, then on these questions as well, all by themselves, the present petition is capable of being decided against the present petitioner.

(2.) I will first state the skeletal facts necessary for formulating the questions arising in the petition.

(3.) The questions which arise for decision of this Court can now be formulated as follows: