LAXMIBAI GANGARAM BACHAL Vs. YASHWANT MORESHWAR RAJWADE

JUDGEMENT

(1.) HEARS learned Counsel for the parties.

(2.) THIS writ petition is directed against the judgment and decree for eviction passed by Extra Assistant Judge, Satara on 18th July -1984 whereby the said court set -aside the judgment and decree passed by Civil Judge, Junior Division, Wai and decreed Plaintiff's suit for eviction.

(3.) ACCORDING to learned Counsel for the Petitioners, upon sale of the property in question, the original Plaintiff's need has come to an end.