MISHRILAL RAMJIVAN SARDA Vs. SIDARAMAPPA KASHINATH LINGSHETTI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This petition is directed against the judgment and order dated 7th September 1999 passed by the learned Additional District Judge, Solapur, dismissing the appeal of the Petitioner and thereby confirming the decree for eviction passed against him.

(3.) The Respondent is the owner and landlord of the house property bearing municipal No. 351/1/2B, city survey No. 3384/4B situated at Solapur. The property consists of two floors. The ground floor has 5 rooms and a hall and was used for the purpose of business by the Petitioner. The first floor also has 5 rooms and a hall.