SAYYAD USMAN SAYYAD ISMAIL Vs. GODAWARI DNYANOBA CHAVAN

JUDGEMENT

(1.) RULE . By consent of parties, Rule made returnable forthwith and heard finally.

(2.) BY this petition, the petitioner-tenant challenges the order dated 24.10.1996 passed by the Additional District Judge, Pune, dismissing the appeal filed by the petitioner-tenant, challenging the order dated 30.11.1994 passed by the 5th Additional Judge, Small Causes Court, Pune.

(3.) AT this stage, the learned counsel for the petitioner urged that the tenant-petitioner should be given a reasonable time to vacate the premises. In the submission of the learned counsel, one year's time would be reasonable time. Learned counsel appearing for the landlady does not oppose this request.