POPAT DHONDIRAM KATARE Vs. LAXMAN MANOHAR WAGHMARE

JUDGEMENT

(1.) THIS is a writ petition directed against the order dated 20th January, 1995 in Civil Appeal No. 333 of 1992 on the file of 3rd Additional District Judge, Solapur. Heard both the sides.

(2.) THE respondent-landlord filed an eviction petition against the petitioner-tenant on three grounds. After trial, the trial Court accepted all the three grounds and granted an order of eviction. The petitioner took up the matter in appeal before the learned District Judge who concurred with the findings of the trial Court and dismissed the appeal. Being aggrieved by the order, the tenant has come up with this writ petition.

(3.) THE learned Counsel for the petitioner has questioned the correctness and legality of the impugned judgments. It was argued that the landlord has failed to make out any of the three grounds and the order of eviction is bad. On the other hand, the learned Counsel for the respondent supported the order of eviction.