SUMITA PRADEEPKUMAR DIXIT Vs. GANGADHAR MAKHARIA CHARITABLE TRUST

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of parties.

(2.) The Revision Applicant is common in both these revisions. Civil Revision Application Nos. 23 of 2021 and 24 of 2021 are filed challenging the Judgment and Decree dtd. 15/6/2020 passed by the District Judge - 2, Satara in Regular Civil Appeal No. 144 of 2012 and Regular Civil Appeal No. 18 of 2015, respectively under a common judgment, by which both appeals are dismissed. Revision applications are filed under Sec. 115 of the Civil Procedure Code, 1908 ('CPC' for short).

(3.) The said appeals arise out of a judgment and decree dtd. 2/3/2012 passed by Civil Judge Junior Division, Mahabaleshwar in Regular Civil Suit No. 69 of 2010 (old Regular Civil Suit No. 187 of 1999) by which eviction suit filed by Respondent No. 1-Trust, is decreed, directing present Revision Applicant and Respondent Nos. 5 to 7 to handover vacant and peaceful possession of suit property to Respondent-Trust Plaintiff. By the same judgment and decree, the Trial Court has dismissed the counter claim of present Revision Applicant/Defendant No. 4.