S.K.Datta, J. - (1.) This application for leave to sue the official liquidator arises in the circumstances mentioned hereinafter.
(2.) The applicants Nos. 6 to 9 and one Vakchand Hingarani, since deceased, were the owners of the building known as Hingarani House and being premises No. 78, Dr. Annie Besant Road, Worli, Bombay-18. On February 25, 1953, the said owners of the premises leased out flat No. 11 to Messrs. Osier Electric Lamp Manufacturing Company for a period of three years from November 1, 1952, at a monthly rent of Rs. 300 per month.
(3.) Thereafter, according to the applicants, "on the expiry of the said term, the said M/s. Osier Electric Lamp Manufacturing Co. Ltd. had become a monthly tenant in respect of the said portion of the said premises.";