LAXMIBAI GANPATI BHINGARE Vs. SHIVAJI DNYANI SALUNKHE

JUDGEMENT

(1.) The petitioner-tenant who suffers a decree of eviction in a civil suit as filed by the respondent-landlord and as confirmed in an appeal by the appellate Court is before the Court in this petition under Article 227 of the Constitution.

(2.) The petitioner is the tenant (Original defendant) and respondent (Original Plaintiff) in Regular Civil Suit No.325 of 1979 filed before the Court of Civil Judge, Junior Division at Sangli. During the pendency of this petition, the petitioner tenants-Smt Laxmibai Ganpati Bhingare expired and her legal heirs who were brought on record pursue this petition. For convenience, the parties are referred as they originally stand when the petition came to be filed.

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