SANGITA RAVINDRA SATHE Vs. RAMAKANT TULSHIRAM SALUNKE

JUDGEMENT

(1.) Revisionary jurisdiction of this Court is invoked under provisions of Sec. 115 of the Code of Civil Procedure, 1908 for setting up a challenge to the judgment and decree dtd. 28/9/2022 passed by District Judge-1, Solapur dismissing Regular Civil Appeal No. 25 of 2020 and confirming the eviction decree passed by the Trial Court on 19/11/2019 in Regular Civil Suit No. 1930 of 2012.

(2.) I have heard Mr. Gharte, the learned counsel appearing for the Revision Applicant and Mr. Soman, the learned counsel appearing for Respondents-Plainti?s. I have gone through the findings recorded by the Trial and Appellate Courts and have also considered various documents placed on record.

(3.) After having considered the submissions canvassed by the learned counsel appearing for parties, it is seen that the suit has been decreed by the Trial Court on twin grounds of default in payment of rent and bonafide requirement of the Plainti?. The ground of nuisance came to be rejected by the Trial Court. The findings recorded by the Trial Court on the issues of default in payment of rent and bonafide requirement have been confirmed by the Appellate Court.