SOMNATH TUKARAM KUBER Vs. MEGHRAJ MEDEPPA KADADI

JUDGEMENT

(1.) This Petition under Article 227 of the Constitution of India, calls in question the legality, propriety and correctness of a judgment and order dtd. 21/9/1998 passed by the learned District Judge , Solapur, in Civil Appeal No. 489 of 1994, whereby while dismissing the Appeal preferred by the Petitioner against a decree of eviction passed in RCS No. 204 of 1989 by the learned Civil Judge, Madha, Solapur, on the ground of default in payment of rent, the learned District Judge also passed the decree of eviction on the grounds of unauthorized erection of permanent structure, non-user of Suit premises for the purpose for which it was let and nuisance.

(2.) The background facts can be summarised as under:

(3.) Being aggrieved, the Defendant invoked the writ jurisdiction.