(1.) This is a revision by the Decree- Holder against the order dated 6-2-1985 passed by the Prl. Munsiff, Chikodi in Ex. petition No. 20/84 directing the Decree-Holder to hand over possession of the suit property to the Judgment-Debtors (JDrs.' for short).
(2.) The Decree-Holder filed a suit against the JDrs. in O.S. 217/79 for possession of the premises situate in Chikodi alleging that the JDrs. were tenants under her and that the tenancy had been terminated by her. The decree ordering eviction of the JDrs was passed in the said suit on 28-8-82. The JDrs , being aggrieved by the said judgment and decree, filed an appeal in R.A. 44/82 on the file of the Civil Judge, Chikodi. The Civil Judge, Chikodi, dismissed the appeal on 16-8-1983 and thereby confirmed the decree of eviction passed by the Munsiff.
(3.) The JDrs. approached this court in RSA 214/84. The said second appeal was dismissed by this court on 3-4-1984 at the stage of admission itself.
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