SUSHILABAI W/O RAMCHANDRA Vs. PRALHAD NARAYAN PARDESHI

JUDGEMENT

(1.) BY this petition filed under Article 227 of the Constitution of India, the petitioner challenges the order dated 25.06.1982 passed by the IInd Extra Assistant Judge, Nasik in Civil Appeal No.16 of 1978. That appeal was filed by the present petitioner challenging the Order dated 27.10.1978 passed by the Joint Civil Judge, Junior Division, Nasik in regular Civil Suit No.510/74. That Suit was filed also by the present petitioner. The petitioner in the suit, claimed that she is the owner of municipal house No.1931, City Survey No.3388 to 3394 of Nasik. She claimed that she has purchased the said house on 20th February, 1974, and that, even before the date of purchase, the respondent was in arrears of rent. She claimed decree of eviction against the tenant, on the ground that he has committed default in payment of rent.

(2.) THE Trial Court recorded finding against the landlady, and dismissed the suit. The Appellate Court in the Appeal filed by the landlady, confirmed those findings, and dismissed the suit for a decree of eviction against the tenant.

(3.) IN the result, therefore, the petition fails and is dismissed. Rule discharged with no order as to costs.