MANSARAM SAMPAT PATIL Vs. SAMBHU HARCHAND CHOUDHARI

JUDGEMENT

(1.) HEARD.

(2.) THE defendant Nos. 1, 3 and 4 in R. C. S. No. 20/1779 have challenged the judgment and decree passed by the Civil Judge Junior Division, Taloda, which is subsequently confirmed by the learned District Judge, Dhule in Regular civil Appeal No. 245/1981, in this Court under Articles 226 and 227 of the constitution of India.

(3.) THE respondents/original plaintiffs filed Regular Civil Suit No. 20/1979, seeking eviction of the defendants, on the ground of non user of the suit premises for the period of more than 8 months, defaulting in payment of rent for the period january, 1978 to December, 1978, requirement of the premises for the peaceful and bona fide personal use and occupation of the plaintiffs and unlawful assignment/transfer of their interest.