MAROTRAO CHANDRABHAN BHURANDE Vs. RAMBHAU TUKARAM ALONE

JUDGEMENT

(1.) THESE three civil revision applications are being disposed by a common judgment as the question which is one of jurisdiction, is common in all these matters. These are the three revisions by the original defendants (tenants) in occupation of the different tenanted premises of the same building which previously belonged to one Ramji.

(2.) THE non -applicant (plaintiff) claimed to have purchased the entire house from said Ramji by registered sale deed dated June 28, 1976 and he filed the three suits against present petitioners for ejectment and arrears of rent.

(3.) THE trial Court having negatived the contentions of these petitioners, these revision petitions have been filed.