SHRI ANANDRAO GULABRAO NIGDE Vs. HARISHWAR SHRIDHAR GADHAVE

JUDGEMENT

(1.) This petition is directed against the Judgement of the Maharashtra Revenue Tribunal, Pune, dated 29th September, 2000 in Revision Application bearing No. MRT/23-B/ 2000/P; whereby the revision application was dismissed and the order of the Sub-Divisional Officer, Baramati Dn. Baramati Dated 27-12-99 rejecting appeal No. 11/98 was confirmed. Consequently, the order of the Upper Tahasildar and A.L.T. Baramati dated 28th April 1994 passed in Tenancy Case No. Tenancy/kh.No./ Vadgaon No. 49 of 93 came to be confirmed by all the authorities below.

(2.) The petitioner Mr. Anandrao Gulabrao Nigde claimed to be the tenant of the land Gat No. 406 admeasuring 7 Hector and 13 Acres situate at Baramati, Dist: Pune. The respondents are the heirs of deceased Shridhar Vishwanatin Gadhave, who was the owner of the land in question.

(3.) The case of the petitioner in para. 2 of the petition was that the said Shridhar Vishwanath Gadhave orally leased out the said land to the petitioner on 16th August, 1961, the lease deed was registered with Sub-Registrar Baramati. The copy of the said Lease Deed was produced on record, marked as Exhibit 'A'. The reference to the said Lease Deed was again made in para 3 of the petition. Thus it is clear from the petition that the foundation of legal right was based on registered lease deed and in all solemnity the copy of the document was produced, annexed and relied upon in support of the contention.