KUSUMBAI SUDAM PHIRKE Vs. KAUSALYABAI MURLIDHAR PHEGADE

JUDGEMENT

(1.) I have heard the submissions of learned the counsel for the litigating sides and have perused the record available.

(2.) The petitioner - tenant has put forth prayer clause 'A' as under:-

(3.) This Court has granted exparte interim relief to the petitioner in terms of prayer clause 'B which reads as under:-