SATISH S/O SUBHASH PATIL Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) HEARD Mr. P.R. Katneshwarkar, the learned Counsel for the petitioner and Mr. P.M. Shah, the learned Senior Counsel for the respondents.

(2.) BOTH the Civil Revision applications are being disposed of by common order as the common question is involved in both the matters.

(3.) IN the suits the compromise was arrived at between the parties on 10th March, 2000 and the decree in terms of compromise came to be passed. As per the compromise, the lease of the petitioners over the suit shops was accepted and it was agreed that lease be continued for a period of three years.