SAUKUSUM BHIMRAO PATIL Vs. JAVAHAR LALCHAND KATARIYA

JUDGEMENT

(1.) The petitioners, in this case, claim to be the tenants in respect of the suit premises and have tried to make good their claim in a manner which has turned out to be rather quaint.

(2.) The facts giving rise to this petition are simple.The suit premises consist of a shop in House No. 255 at Bhavani Peth, Satara, admeasuring 20 ft.x 10ft. For the sake of convenience the parties are referred to by my hereomafter as plaintiff or defendant No. 1 or 2 or 3 as the case may be, that is to say, with reference to their position in the trial Court.

(3.) Defendant No. 1 was the tenant in respect of the suit premises even before the year 1959. The houe in which the suit premises are situate was purchased by the plaintiff on 25-6-1959. He puuchased it for Rs. 25.000/- It is contended that he spent a furhter sum of Rs. 45.000/- for the repairs of the same.