YASHODABAI Vs. GANGAWWA

JUDGEMENT

(1.) IN this revision petition, the Order dated 27-2-1991 passed in h. r. c. revision petition No. 32 of 1-990 on the file of the ii additional district judge, belgaum, dismissing the revision petition has been challenged.

(2.) IN this revision petition, the petitioner is the tenant. The respondent is the landlord.

(3.) THE landlord filed h. r. c. No. 262 of 1986 before the principal munsiff, belgaum, praying that the tenant should be evicted.