MOHD. ANWAR Vs. VIDYADEV

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) This petition filed under Article 227 of the Constitution of India, challenges the order dtd. 16/01/2010 passed by learned Extra Joint Adhoc District Judge, Jalna in Regular Civil Appeal No.101 of 2007.

(3.) The litigating parties shall, hereinafter, for the sake of brevity, be referred to as, petitioner as 'tenant' and respondents as 'landlords'.