HABIBABI W/O NASIBKHA Vs. REUBAI

JUDGEMENT

(1.) HEARD.

(2.) THIS writ petition takes exception to the judgment and order dated15th July, 1991 passed by Maharashtra Revenue Tribunal, Aurangabad, (for short, the Tribunal) in case No. 83/B/91A.

(3.) LEARNED Counsel appearing for the petitioner invited my attention to the findings recorded by the Additional Tahsildar and also the Deputy Collector and submitted that, the Additional Tahsildar has recorded a finding that there was default in depositing the rent by one Mr. Shenphad; and as such, on this ground alone, the application filed by the petitioner deserves to be allowed.