SHILLONG MUSLIM UNION Vs. LAILA RYNTHATHING

JUDGEMENT

(1.) THE challenge in this revision petition is to the maintainability of T.S. No.4(H) 2012 filed by the respondent/plaintiff, who was the pro forma defendant in T.S. No.5(H)2002 of the Court of Assistant District Judge, Shillong; and the relief sought for in the T.S. No.4(H) 2012 are: -

(2.) HEARD Mr. A.S. Siddiqui, learned counsel appearing for the petitioner and Mr. S. Sen, learned counsel appearing for the respondents.

(3.) THE petitioner -Union had constructed a Guest House known as "Muslim Union Guest House" mainly used for the benefits of the Muslim community and is also made available for sheltering people in distress. The Union also let out some of the rooms to tenants on monthly rent basis. In the year 1987, Room No.1 of the said Guest House was let out to Mr. Rafatulla Khan. The respondent and her husband were temporarily accommodated in the said Room No.1 of the Guest House on monthly rent basis. The respondent and her husband had been asked to vacate the possession of the said room i.e. the Room No.1. The respondent and her husband failed to pay the rent of the said room and sometime in the month of December, 1989, the respondent and her husband had made an assurance that he (husband) would clear all the monthly rent from 1st June, 1990, if he does not vacate the room then he will pay the monthly rent of Rs.900/ - per month.