PRATAP ARJUNDAS VALECHA Vs. VIRESH GANGADHAR TALAJIA

JUDGEMENT

(1.) This Revision Application is directed against a judgment and order dtd. 27/6/2018 passed by the learned District Judge, Nashik in RCA No. 91 of 2014, whereby the Appeal preferred by the Respondents-Plaintiffs, against a judgment and decree passed by the Trial Court in RCS No. 167 of 2008 dtd. 30/1/2014 was set aside and the said Suit came to be decreed thereby directing the Applicant to deliver vacant and peaceful possession of the premises situated at City Survey No. 5900 (the Suit premises).

(2.) Shorn of unnecessary details, the background facts leading to this Revision Application can be stated as under:

(3.) I have heard Mr. Surel Shah, the learned Senior Advocate, for the Applicant, and Mr. Vikram Sathaye, the learned Counsel for the Respondents, at some length. The learned Counsel took the Court through the pleadings and evidence on record.