LAXMIBAI MANAJI SETHE Vs. GULABBAI VISHNU BOMBLE

JUDGEMENT

(1.) ADMIT .

(2.) LEARNED Counsel for Respondents waive service. By consent. heard forthwith.

(3.) THE late husband of the Appellant Manaji was a tenant in a building which has been subsequently taken over by Respondent No.7. The building has been reconstructed and a room allotted therein to the Appellant herein. The Respondent No.7 have held the Appellant herein to be the allottee of the premises. Respondent Nos.1 to 6 dispute the same. It was the contention of Respondent Nos.1 to 6 that they had been residing with the Appellant and further in the transit camp which was provided at the time old building was vacated for reconstruction, they shifted with the Appellant to the transit accommodation. They have relied upon a ration card and other documents for that purpose. They therefore contend that they are also entitled to the premises as their names are shown in the allotment letter under heading "Bonafide Family Members".