SHILA RAMCHANDRA SACHDEVA Vs. VINOD HARCHAMAL SANTANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) This civil revision application has been preferred by defendant in Regular Civil Suit No. 260 of 2007. Regular Civil Suit No. 260 of 2007 had been instituted by present respondent claiming to be owner and landlord of suit premises.

(3.) Suit premises are two room admeasuring about 300 square feet, situated on first floor of a building situated in CTS No.1513 and 1514/2 at Wanjar Lane, in Ahmednagar city.