CARONA LTD Vs. KASTURIBAI

JUDGEMENT

(1.) THIS Revision petition has been filed against the judgment and order dated 28.2.1991 of the Rent Controlling Authority, Khargone passed in Misc. Civil Case No. 6/A-90(6)/89-90 whereby the applicant has been directed to be evicted from a tenanted non-residential accommodation No. 204, Azad Maidan, Khargone.

(2.) THE brief history of the case is that non-applicant (petitioner here) is a public limited Company and it runs a shop at Khargone in a tenanted shop owned by applicant (respondent here). The monthly rent of the tenanted shop was Rs. 751/-.

(3.) IT was asserted that he will start business of grain, Khal (Oil cakes), Kakade (cotton seeds) and clothes. The applicant-landlord also issued notice for terminating the tenancy of the non-applicant (petitioner here).