SHRI HARICHANDRA M.VAISHYA Vs. HABIB KASAM PUNJAB

JUDGEMENT

(1.) In this petition under Article 227 of the Constitution, the petitioner is the original defendant (tenant) in Regular Civil Suit No.65 of 1991, filed by the respondent/plaintiff (the landlord), before the Court of Civil Judge, Junior Division, Palghar, District - Thane.

(2.) The petitioner is aggrieved by the concurrent findings against him in the judgment of the learned Trial Judge decreeing the respondent's suit for possession on the ground of arrears of rent, as confirmed by the learned appellate Judge, by the impugned judgment and order dated 13th July 1998 passed in Civil Appeal No.215 of 1996.

(3.) In nutshell, the facts are:-