PARSHURAM MARUTIRAO KAMBLE Vs. RAMKRISHNA GANGARAM PASHANKAR

JUDGEMENT

(1.) THIS petition is directed against the judgment and order dated 23.7.1985 passed by the Third Addl. District Judge, Pune, dismissing the original petitioner's appeal with costs.

(2.) THE facts are:

(3.) ON 28.2.1976 the learned Addl. Judge, Small Causes Court, decreed the suit filed by the respondents on both grounds i.e. the petitioner had made permanent construction and that he was in arrears of rent. On 12.6.1973 in appeal preferred by the petitioner, the Asstt, Judge, Pune, by judgment and decree allowed the petitioner's appeal and set aside the judgment of the trial Court.