HANMANT Vs. CHANDRASHEKHAR MALIKARJUNAPPA BIDWE

JUDGEMENT

(1.) This petition is filed challenging the judgment and order dated 9.3.1990, passed by the learned District Judge, Latur in Rent Appeal No. 12 of 1989. By the said judgment, the leaned District Judge has confirmed the order passed by the Rent Controller in File No. 1987/RCA/0/24 dated 8.8.1989.

(2.) The petitioner herein is tenant and the respondent herein is the original landlord, who filed eviction petition for eviction of the petitioner herein on the ground of willful default in making payment for the suit premises of Municipal house No. 172/2 situated at Lokhand Galli, Latur. Since the eviction was sought only on the ground of willful default, the Rent Controller Latur framed only one issue i.e. Does the petitioner proves that respondent-tenant is willful defaulter The said issue is answered by the Rent Controller in affirmative.

(3.) Being aggrieved by the order of the Rent Controller, the petitioner herein filed Rent Appeal No. 12 of 1989 before the learned District Court, at Latur. However, the learned District Judge, Latur has dismissed the appeal. Hence, this writ petition.