SHANTI DEVI Vs. KU.SANJDHYA SARATHE

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the defendants.

(3.) FACTS giving rise to filing of the appeal briefly stated are that the plaintiffs filed the suit seeking the relief of permanent injunction inter alia on the ground that the plaintiff is running Baithani Convent School since 1998. It was further pleaded that the accommodation in which the school is being run was obtained under an agreement from one Tarun Sarathe. It was further pleaded that the plaintiff has regularly being making the payment of rent to aforesaid Tarun Sarathe. The President of the society which runs the school authorised the plaintiff to run the school as Head Mistress. However, on 4.6.2004, the defendants asked the plaintiff to vacate the school and threatened the plaintiff with dispossession. Thereupon, the plaintiff filed the suit seeking the relief ofpermanent injunction.