REGENT COMPUTRONICS PVT. LTD.

BALKRISHNA DAULATI BANSODE Appellant

V/S

TAHER MAHMUD SUTAR Respondents

Referred Judgements :-

SHANTINATH S.GHOGADE V. RAJMAL U.GUGALE [REFERRED TO]
VIJAYA ANANTRAI MODI V. BANUMATI TULSIDAS [REFERRED TO]
HIRALAL VS. BADKULAL [REFERRED TO]
KHUSHALBHAI MAHIJIBHAI PATEL VS. A FIRM OF MOHMADHUSSAIN RAHIMBUX [REFERRED TO]
N M ENGINEER VS. NARENDRA SINGH VIRDI [REFERRED TO]
NARENDRA SINGH VIRDI VS. N N ENGINEER [REFERRED TO]
AWABAI MUNCHARJI CAMA VS. M N KAKA [REFERRED TO]
SUKHLAL CHUNILAL GHAGANI VS. HARISH SUVARNE [REFERRED TO]

JUDGEMENT

(1.) THIS petition is directed against the judgment and decree dated 25th November 1988 passed by the Additional District Judge, Satara in Regular Civil Appeal No. 277 of 1987 confirming the judgment and decree for eviction dated 31st March 1987 passed by the Second Joint Civil Judge, Junior Division, Satara in Regular Civil Suit No. 454 of 1984.

(2.) THE facts necessary to appreciate the rival contentions may be stated briefly:

(3.) SMT. Sonubai had let out part of the house bearing CTS No. 93-A to the petitioner, some time in the year 1967, on receipt of rent of Rs. 25/- per month.

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BALKRISHNA DAULATI BANSODE Vs. TAHER MAHMUD SUTAR

Referred Judgements :-

JUDGEMENT

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