PARVATI ANNASO GARVE. Vs. SPECIAL RECOVERY OFFICER

JUDGEMENT

(1.) The Appellant is original defendant in RCS No. 364 of 2012. The learned Civil Judge, Junior Division, Satara by Judgement and Order dated 22/2/2012 was pleased to pass a decree of eviction against the appellant. Being aggrieved by the said Judgment and Order, the appellant had filed RCA NO. 20 of. 2017 before the District Judge at Ichalkaranji. The learned District Judge, Ichalkaranji by Judgment and Order dated 2/1/2019 was pleased to dismiss the appeal. Hence, this appeal under section 100 of Civil Procedure Code.

(2.) The facts of the case in a nutshell are as follows :

(3.) The substantial question of law, according to the Appellant is as follows: