MOHAMMAD MUSA IBRAHIMSAHEB GHANTE Vs. GAJANAN PRABHUAPPA BIDWE

JUDGEMENT

(1.) Rule, returnable forthwith. By consent of the parties, taken up for final hearing.

(2.) This revision application takes exception to the judgment and order passed by the Principal District Judge, Latur in Rent Appeal No.10/2005 decided on 20th April, 20012.

(3.) Since the facts of the case are extensively stated in paragraphs 1 to 9 of the judgment of the District Court, the same are not repeated herein. As and when it is necessary to refer to the facts, same will be referred from the said paragraphs of the impugned judgment.