SITABAI BABURAO PATHARE Vs. GANPAT NAMDEO SALUNKE

JUDGEMENT

(1.) HEARD Shri N. R. Bhavar, learned Counsel, instructed by Advocate R. N. Dhorde, who appears for the Petitioner, and shri V. D. Hon. , who appears for the sole Respondent.

(2.) THIS Petition takes an exception to the judgment and order passed by the Maharashtra Revenue Tribunal (for Short, "mrt") in Revision Application No. MRT-AH-IV-10/88 (TNC. B 92/88), Pune, dated April 28, 1989.

(3.) FACTUAL MATRIX :- The subject matter involved herein, is agricultural landed property Gat No. 382, Situate at village Mamdapur, Taluka shrirampur, admeasuring 2 acres 20 gunthas. The Respondent / applicant (hereinafter referred to as 'tenant' for short) had made an application dated August 13, 1987 for surrendering 1/2 (Fifty per cent) tenancy rights in respect of the said land Gat No. 382 admeasuring 2 acres 20 gunthas, in favour of the Petitioner (hereinafter referred to as "the landlady" for short ). This application was submitted before the Tahsildar, Shrirampur, district Ahmednagar. It was numbered as TNC Case No. 30 / 1987. Tenancy Case No. 30/1987 is disposed of by the learned Tenancy Awal Karkun, shrirampur, by the judgment and order dated September 4, 1987. The learned Additional Tahsildar found landlady absent, however, passed an order on September, 4, 1987,