VITHAL SHANKAR DOKHE Vs. BHAVDU SAKHARAM DOKHE

JUDGEMENT

(1.) This is the petition under Article 227 of the Constitution of India by the landlord challenging the decision of the Maharashtra Revenue Tribunal, dated September 15, 1979. Detailed facts are not necessary to be stated because at the time of admission a limited rule was granted by this Court.

(2.) On reference by Civil Court two issues were referred to the Tenancy Court. They are :---

(3.) The Tahsildar answered both these issues in the negative and held that the respondents are not the tenant-purchasers and are not the tenants of the suit land. On appeal, the Assistant Collector reversed the findings recorded by the Tenancy Court and held that the present respondents have become tenent-purchasers and they are the tenants of the suit land and thus answered the reference in the affirmative by his judgment and order, dated May 23, 1978.