ASHOK LAXMAN WANI Vs. VASANT WAMAN VAIDYA

JUDGEMENT

(1.) THIS Revision Application has been preferred by the original judgment-debtors against the judgment and order passed on Appeal by the learned Additional District Judge, Nasik dated 17.12.1988, by which the order passed by the Executing Court on 28.1.1986 below Exh. No. 8 in Regular Darkhast No. 229 of 1986 has been set aside and the Executing Court is directed to proceed with the Darkhast filed by the Respondent/Decree-holder.

(2.) THE respondent Vasant Waman Vaidya is the landlord of the suit premises viz., a shop tenement consisting of two rooms admeasuring 10' x 10' and 8' x 8' respectively forming part of property bearing Municipal committee No. 701, City Survey No. 10(sic)5 situated at Raviwar Peth, Nasik, of which the petitioners were tenants.

(3.) THE defendants/petitioners by their Written Statement resisted the claim on both counts and denied the claim of the plaintiff.