BHIMRAO LAXMANRAO NIHARE Vs. NATWARLAL RATANSI THAKKAR

JUDGEMENT

(1.) RULE taken up for final hearing with the consent of the parties.

(2.) HEARD Mr. Deshpande, learned Counsel, for the applicant and Mrs. Sirpurkar, learned Counsel, for the respondent.

(3.) THIS revision is directed against an order dated 2. 8. 1996 passed by the learned Civil Judge, Jr. Dn. , Umrer in Reg. Civil Suit No. 171 of 1985, whereby he dismissed the suit on account of non-compliance of the order passed below Ex. 36 on 28. 11. 1986 directing the tenant to deposit the rent on the first day of each month regularly since December, 1996.