REGENT COMPUTRONICS PVT. LTD.

Ajitnath Tatyasaheb Shetti Appellant

V/S

Govindram Shobharam Respondents

Referred Judgements :-

SHAKUNTALA BAI VS. NARAYAN DAS [REFERRED TO]
PANDURANG DHONDI CHOUGULE VS. MARUTI HARI JADHAV [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
MEENALEKNATHKSHIRSAGAR VS. TRADERS AND AGENCIES [REFERRED TO]
RAGHUNATH G PANHALE VS. CHAGANLAL SUNDARJI [REFERRED TO]
GAYA PRASAD VS. PRADEEP SRIVASTAVA [REFERRED TO]
S R BABU VS. T K VASUDEVAN [REFERRED TO]
SHESHAMBAL VS. CHELUR CORPORATION CHELUR BUILDING [REFERRED TO]
RAJENDRAKUMAR SHARANDAS SHARMA VS. SHRIKRUSHNA BABANRAO GUHE [REFERRED TO]
SHAHA RATANSI KHIMJI AND SONS VS. PROPOSED KUMBHAR SONS HOTEL P. LTD. [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DILBAHAR SINGH [REFERRED TO]
D. SASI KUMAR VS. SOUNDARARAJAN [REFERRED TO]
ABDUL KHUDDUS VS. H.M. CHANDIRAMANI [REFERRED TO]

JUDGEMENT

(1.) This Civil Revision Application under Sec. 115 of Civil Procedure Code 1908 ('CPC' for short) is filed by Plaintiff-landlord challenging the impugned Judgment and Decree dtd. 12/09/2024 passed by District Judge-2, Sangli in Regular Civil Appeal No. 219 of 2018. By the said impugned Judgment and Decree, the said appeal filed by Respondent-Tenant was allowed, thereby setting aside the Judgment and Decree dtd. 03/07/2018 passed by 3rd Joint Civil Judge Junior Division, Sangli in Regular Civil Suit No. 267 of 2010, thereby dismissing the said suit.

(2.) The Revision Applicant is landlord and Respondent is tenant. The said suit was filed by the Revision Applicant for eviction of the Respondent, which was decreed granting eviction. However, it is set aside by the Appellate Court.

(3.) Few facts shorn of unnecessary details are as under.

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AJITNATH TATYASAHEB SHETTI Vs. GOVINDRAM SHOBHARAM

Referred Judgements :-

JUDGEMENT

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