JINADAS DHONDIPPA Vs. SHAMRAO BABURAO

JUDGEMENT

(1.) The petitioner-Landlord has challenged the impugned reversal order dated 3rd October, 1996 passed by the Additional District Judge, Pandharpur whereby allowing the Respondent-tenant's Appeal, in the Judgment and decree passed by the Civil Judge, Junior Division, Pandharpur in Regular Civil Suit No. 393 of 1983, the decree of possession is set aside and the petitioner-plaintiff's suit is dismissed.

(2.) The alleged facts are:-

(3.) In the year 1983, the petitioner filed a Regular Civil Suit No. 393 of 1983 before Civil Judge, Junior Division at Pandharpur for eviction of the Respondent tenant under Section 13(1)(1) of Bombay Rent Act.