KISHAN JALBARAO HONWALE Vs. RAJAYYA SURESH SHIVRAM BASTWAR

JUDGEMENT

(1.) : - This revision petition was initially filed by the petitioner as party in person, but later on, Mrs. Joshi appeared for the petitioner.

(2.) THE Petitioner claims to be tenant of the suit premises.

(3.) RESPONDENT No. 1 is the landlord of the suit premises. Respondent no. 1 initiated proceedings for eviction against Respondent No. 2, treating him to be the tenant. The Rent Controller passed an order of eviction against Respondent No. 2. In execution proceedings, the Petitioner filed objection petition on 22-9-1987 contending that he is the tenant and the order of eviction is not binding on him, as he is not party to the proceedings before the Rent Controller. The objection petition is rejected on 6-10-1987.