RUNJA BANDU UBALE Vs. RUKHAMINI CHINTAMAN UBALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard Mr.Bhat, learned Advocate for the Applicant and Mr.Sathaye, learned Advocate for the Respondent. Perused record.

(3.) Applicant-Original Defendant (Tenant) has filed the present Revision Application impugning the Judgment and Order dtd. 4/9/2019 passed in Regular Civil Appeal No. 194 of 2012 preferred by him thereby dismissing the said Appeal with costs by the learned District Judge-2, Malegaon, District Nashik and confirming the Judgment and Order dtd. 5/10/2012 passed in Regular Civil Suit No. 101 of 1992, whereby the suit for eviction preferred by the Respondents has been decreed and the Applicant has been directed to handover vacant possession of the rented premises within stipulated period.