SHRIPAD BHASKAR BHAGWAT Vs. MANGAL MADHUKAR JOGALEKAR

JUDGEMENT

(1.) Applicants', Regular Civil Appeal No.60 of 2018, directed against the eviction decree, dated 14th March, 2018 under the Maharashtra Rent Control Act, 1999, was dismissed on 25th September, 2019; against which this revision, is preferred.

(2.) Facts, of the case are as under:

(3.) The learned trial Court upheld the plaintifs' genuine need and partly decreed the suit. However, decree was refused on the ground of arrears of rent.