SADASHIV RAMCHANDRA CHHATRE Vs. MADHAV SHANKAR DIXIT

JUDGEMENT

(1.) THIS is a petition by the petitioner-landlord whose suit for possession on the ground of arrears of rent is dismissed by both the Courts below.

(2.) FEW facts which are relevant for the purpose of this petition are that the premises in dispute, that is, two rooms plus godown, out of house No. 482, Shaniwar Peth, Pune was owned by one Dr. Vimal Thakur. The plaintiff purchased this property in the year 1974 and became the landlord. M/s. M. S. Dixit and Company was the tenant of Dr. Vimal Thakur and after purchase of the property M/s. M. S. Dixit and Co. continued to be tenant of the present petitioner.

(3.) BEING aggrieved and dissatisfied by the judgment and decree passed by the trial Court and its confirmation by the appellate Court, the petitioners have filed this writ petition under Article 22 of the Constitution of India.