ANNAPURNABAI Vs. KRISHNABAI SANSTHAN GHAT

JUDGEMENT

(1.) THE Appellant is the original Plaintiff in Regular Civil Suit No.97 of 1975 on the file of the Civil Judge, Junior Division, Wai. The Appellant has filed the said suit for possession of the suit premises on the ground that the defendants have committed breach of the agreement. The said suit was resisted by the defendant stating therein that the Plaintiff is not entitled for possession of the suit premises.

(2.) THE trial Court by its judgment and decree dated 19th October, 1981 dismissed the suit by holding that the plaintiff has proved that the suit property was given to the defendant No.1 on licence but the defendant No.1 has not committed breach, which will enable the plaintiff to claim possession.

(3.) I have heard Mr.Pai, Advocate, for the appellant and Mr.Jamdar, advocate for the respondents.