YADAO BUDHAJI BHOGE Vs. CHANDRASHEKHAR MOTIRAM RAIPURKAR

JUDGEMENT

(1.) Heard Mr. N. G. Salao, learned Counsel for the Appellant and Mr. R. A. Gupte, learned Counsel for the Respondent.

(2.) The appellant-defendant has preferred the present appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'the Code') challenging the judgment and decree dtd. 7/10/2021 passed by the learned Principal District Judge, Bhandara in Regular Civil Appeal No.46/2008. The appeal has been dismissed and thus the judgment and decree dtd. 3/4/2018 passed by the Civil Judge, Junior Division, Pauni in Regular Civil Suit No.1/2011 has been confirmed.

(3.) The plaintiff had filed suit for ejectment, arrears of rent and damages. According to the plaintiff, he owns Plot bearing No.278, situated in Grampanchayat, Betala. The plaintiff had constructed a building on the plot. The Northern side of the building was retained by the plaintiff, the Southern side was given to defendant on rent. The defendant has started hotel and wine shop under the name and style 'Swati Restaurant and Bar'.