BABURAO Vs. POKHARDAS

JUDGEMENT

(1.) This Civil Revision Application takes exception to the Judgment and order dated 26th February, 2007, passed by the Principal District Judge, Latur , in Rent Appeal No. 05 of 2005. The revision applicant has also prayed that impugned judgment and order be set aside and judgment and order dated 11.04.2005, passed by the Sub- Divisional Officer and Rent Controller, Latur, in File No. 1988/RCA/A/7 may kindly be restored.

(2.) Revision applicant herein is landlord and Deceased Original-respondent was tenant of the suit premises. Revision applicant will be hereinafter referred to as 'LandLord' and Respondent herein will be referred to as 'Tenant' for convenience.

(3.) The landlord purchased the suit shop from Bhamabai Atmaram Hanchate. The suit shop was in possession of the tenant, as tenant, at that time also. The landlord had given information to the tenant about his transaction. Thereafter, "Rent- Note" came to be executed in between the landlord and tenant in the year 1986. The tenant was paying the rent to the landlord i.e. revision applicant till September, 1987. Since, the tenant denied the ownership of the landlord over the suit property, it is case of the revision applicant that he is entitled to get possession of the suit premises from the tenant.