MADHAV SHRINIWAS THANEDAR Vs. RAMCHANDRA PURSHOTTAM PAVASKAR

JUDGEMENT

(1.) WRIT Petition No. 2760 of 1989 seeks a writ of certiorari for quashing the judgment and order dated 7th of March 1989 made by the 5th Additional District Judge, Sangali in Appeal instituted by the respondents against the decree made in the Suit instituted by the petitioner.

(2.) PETITIONER is the landlord of property bearing C.T.S. No. 815-A situated at Peth Bhag, Sangali, which consists of a one storeyed house. The premises on the Ground Floor had been let out to two tenants, out of which one is in possession of Purshottam Ramchandra Pavaskar. The petitioner demised that premises in favour of the respondent pursuant to a written Rent-Note since the year 1970 on payment of monthly rent Rs.85/- per month was being paid as monthly rent at the time the Suit was filed.

(3.) THE Suit was resisted by the tenant on the ground that the petitioner does not reasonably and bonafide require the premises under his occupation. The allegations of unauthorised alterations were vehemently traversed.