SHABIRA BALA MANYAR Vs. MARUTI BABURAO GONJARE

JUDGEMENT

(1.) NOBODY is present for the petitioners in both the petitions. Heard Mr. Sanjay singhvi for respondent No. 1 and respondent Nos. 1a to 1f who have been substituted as the heirs and legal representatives of original respondent No. 1 Maruti baburao Gonjare in both the petitions.

(2.) MR. Singhvi pointed out that so far as petition No. 1675 of 1989 is concerned, there were two respondents i. e. Maruti Baburao Gonjare as respondent No. 1 and gangaram Ramgopal Ratawa as respondent No. 2 Maruti Baburao Gonjare was the landlord, the petitioner was the tenant and respondent No. 2 Gangaram Ramgopal ratawa was the unauthorised sub-tenant. After the death of respondent No. 1 Maruti gonjare i. e. the landlord his heirs and legal representatives were brought on record. However, according to him, respondent No. 2 Gangaram Ratawa was also died on 8. 1. 1996 but till today his heirs are not brought on record and hence the petition stands abated in its entirely.

(3.) SO far as petition No. 1757 of 1989 is concerned, Mr. Singhvi pointed out that petitioner was Gangaram Ramgopal Ratawa and after his death one Pravinkumar gangaram Ratawa was brought on record as petitioner and other heirs of deceased gangaram were brought on record as respondents as heirs of Gangaram Ramgopal ratawa. Mr. Singhvi also pointed out that Pravinkumar Gangaram Ratawa also died in December 1998 and he produced a news item in that regard published in local news paper. According to him, after the death of petitioner Pravinkumar his heirs should have been brought on record within time. But since that has not been done the petition stands abated.