VINOD G. AND ORS. Vs. JIJABAI

JUDGEMENT

(1.) Re. HRRP No.100005/2015:

(2.) The tenant filed the above Revision Petition against the order dated 04.02.2015 made in H.R.C. Revision Petition No.17/2014, on the file of the Presiding Officer, Fast Track Court Court-III, at Belagavi, rejecting the Revision Petition, confirming the order dated 26.09.2014, made in H.R.C. No.29/2012, on the file of the Principal Civil Judge (Jr.Dn.) & JMFC, Belagavi, in respect of residential premises on the ground floor, consisting of two bed rooms, dining hall, living room, kitchen room, toilet and bathroom measuring about 15 feet in width and 50 feet in length, out of RCC building, compromising in R.S. No.79/A+A (part of Old R.S. No.79/1B) V Cross, Manchalaya Nivas, Adarsh Nagar, Angola, Belagavi.

(3.) The tenant filed the above Revision Petition against the order dated 04.02.2015 made in H.R.C. Revision Petition No.18/2014, on the file of the Presiding Officer, Fast Track Court Court-III, at Belagavi, rejecting the Revision Petition, confirming the order dated 26.09.2014, made in H.R.C. No.30/2012, on the file of the Principal Civil Judge (Jr.Dn.) & JMFC, Belagavi, in respect of residential premises on the ground floor, consisting of two bed rooms, one living room, one kitchen-cum-dining room, attached with latrine and front side gallery, measuring 15 feet in width and 50 feet in length, out of RCC building, compromising in R.S. No.79/A+A (part of Old R.S. No.79/1B) V Cross, Manchalaya Nivas, Adarsh Nagar, Angola, Belagavi.