SHANTI SHANTARAM NAIK, PRAJAY S NAIK, PALLAVI PRAJAY NAIK, HARSHDEEP S NAIK, DEEPA HARSHDEEP NAIK Vs. KAMLAKANT GOPAL PRABHU SALGAONKAR,

JUDGEMENT

(1.) Appellants herein is the plaintiff in Special Civil Suit No. 318/90/I. Her suit is titled as suit for recovery of money and prayers are as follows:

(2.) The defendant has raised a counter claim in the written statement and has prayed for decree for payment of arrears of rent a sum of Rs. 17,688/-.

(3.) The admitted document is the agreement of lease. The Crucial recitals in the agreement are as follows: