PRABHAKAR SHANKAR SHUKLA Vs. JAYANT BHANUDAS CHANDRATRE (DIED)

JUDGEMENT

(1.) Heard.

(2.) Both these applications are decided by this common order, as they are interconnected.

(3.) It is a dispute between the landlord and the tenant. The revision application has been filed by tenant against the judgment and decree passed by the trial Court and confirmed by the appellate Court, directing the applicants to vacate the suit premises.