AMRITPAL JAGMOHAN SETHI Vs. HARIBHAU PUNDLIK INGOLE

JUDGEMENT

(1.) Leave granted. Heard the learned counsel appearing for the parties.

(2.) The appellant was a tenant and the respondent was the landlord. The respondent filed a suit for eviction on various grounds of the Maharashtra Rent Control Act, 1999. A decree for possession passed by the Trial Court has attained finality and the appellant has been evicted.

(3.) The only issue is about the direction issued in clause (4) of the operative part of the decree which reads thus: