RAJKUMAR MOTILAL SHAHA Vs. PRAKASH NANASAHEB DESHPANDE

JUDGEMENT

(1.) Both these revision applications are between the same parties and arise out of the judgment and decree dtd. 1 September 2016 passed by the learned District Judge at Akkalkot, directing eviction of the applicant Rajkumar Shah (defendant) from the suit premises. These revision applications have been expedited and as such are finally heard by consent of the parties.

(2.) The suit property consists of eight rooms at Pandharpur, District Solapur. more specifically described in plaint para No.1 which are in possession of the applicant Rajkumar Shah as a tenant. Prakash Deshpande and his wife are the landlords (plaintiffs). For the sake of convenience, the parties are referred to as plaintiffs and defendant.

(3.) The plaintiffs filed RCS No.415/2001 for eviction and possession of the defendant and other consequential reliefs. The case made out in the plaint is that the agreed monthly rent in respect of six rooms is Rs.450.00 per month while the monthly rent in respect of the remaining two rooms is Rs.200.00 per month. The tenancy is as per the English Calender month.