SHRI SHYAM SUNDER JANGDEY Vs. SMT. KAMLA SHRIVASTAVA

JUDGEMENT

(1.) Heard.

(2.) This order shall also govern the disposal of Civil Revision No.327/2015 and Civil Revision No.254/2016 as the facts and question of law are common in all the revisions.

(3.) The present applicants i.e Arun Verma, Shyam Sunder Jangdey and Prashant Dharkar are in occupation of Shop no.1, Shop No.2 and Shop no.3 respectively. It is an admitted fact that these shops are situated in front of residential accommodation of respondent at Wright Town, Jabalpur. It is also not disputed that respondent under an agreement let-out these premises to applicants on payment of monthly rent for nonresidential purpose.