RAMESH RAMNARAYAN DANGARE Vs. VITHABAI

JUDGEMENT

(1.) HEARD the advocate for the petitioner and the respondents.

(2.) ALL these petitions have been filed by the tenant and respondents are the legal heirs of the original owner, Bala Laxman Landge of the land Survey Nos. 36/8, 36/9, 27/5 situated at village Indori, Tq. Akole, District Ahmednagar. Bala Landge died in the year 1980. Respondent No. 2 Shewanta is the wife of Bala Landge and respondent No. 1 Vithabai is the daughter of Bala. The three petitions arise out of 3 proceedings started separately in respect of above 3 lands.

(3.) ADMITTEDLY all the lands were owned by Balaji on 7-3-69, he leased out Survey No. 36/8 to the petitioner Ramesh. Secondly, on the same day i. e. on 7-3-69, land Survey No. 36/9 was leased by Bala Landge to Ramesh the petitioner and on 7-3-75, Survey No. 27/5 was leased to Ramesh. In addition to these lands, one more Survey No. 47/2 was sold by Bala to Ramesh on 27-11-1970.