RAMCHANDRA VASUDEO PATANKAR Vs. MUKUND DATTATRAYA DESAI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS petition is directed against the judgment and order dated 24th September, 1997 passed by the District Court, Pune allowing the Civil Appeal No.443/1996 filed by the respondent (tenant) and thereby dismissing the suit for possession filed by the appellants (landlords).

(3.) THE petitioners are the owners of the property bearing City Survey No.998, House No. 249 situated at Mangalwar Peth, Bhor, Dist. Pune. The respondent is a tenant of a shop admeasuring 4 Khanas i.e. 15' x 20' situated on the eastern side of the ground floor of the petitioners' aforementioned property (hereinafter referred to as the 'suit premises')