SURGONDA KALGONDA PATIL Vs. RAMKRISHNA APA TOPKAR

JUDGEMENT

(1.) Applicant, original plaintiff has filed present Revision under Sec. 115 of the Code of Civil Procedure (for short, CPC) impugning the Judgment and Order dtd. 12/11/2007 passed in R.C.A. No. 252 of 2002 dismissing the said appeal and confirming the Judgment and Order dtd. 14/8/2002 passed in R.C.S No. 462 of 1995 filed by the applicant.

(2.) Heard Mr. Sandesh Patil, learned counsel for the applicant and Mr. Vinod Sangwikar, learned counsel for respondent. Perused entire record.

(3.) Applicant, plaintiff had filed a suit for possession of suit premises, description of which is more specifically given in para. No.1 of the plaint and for recovery of arrears of rent thereof. The said suit was filed on the grounds of willful default in payment of rent; acquisition of suitable alternate accommodation by the respondents and reasonable and bonafide need of the applicant for his personal use and occupation.