SHASHIKANT Vs. NIRMALA

JUDGEMENT

(1.) Heard Shri C.R.Deshpande, learned Counsel for the petitioner and Shri D.G.Nagode, learned Counsel for the Respondent.

(2.) This is a petition by the original defendant raising exception to the order dated 23.09.2010, passed by 5th Joint Civil Judge, Junior Division, Latur, below Exhibit23 in Regular Civil Suit No.447/2009.

(3.) Plaintiff instituted suit claiming recovery of an amount of Rs.39,000/towards arrears of rent against the defendant. It is the contention of plaintiff that defendant is a tenant in respect of residential premises which were let out to him. The monthly rent was fixed at Rs.1500/per month. Defendant occupied the premises since December 2006, however, it is contended that since May2007, for a period of about 26 months, defendant has failed to pay the rent. As such, plaintiff is claiming recovery of amount towards arrears of rent.