TUKARAM MORABA JAUNJAL Vs. MANGALA BALKRISHNA PATWARDHAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India assails the legality, propriety and correctness of a judgment and decree dtd. 30/6/1998 passed by the learned Additional District Judge, Sangli, in Regular Civil Appeal No.105 of 1989, whereby the appeal preferred by the petitioners ' defendant Nos.1a to 1c against a decree of eviction passed by the Trial Court in RCS/401/1985 came to be dismissed by affirming the said decree.

(3.) The background facts can be stated in brief as under: