PADMAKAR BHAGWANTRAO JOSHI Vs. RAJENDRA RAVJI SHAH

JUDGEMENT

(1.) HEARD Mr Gokhale, the learned counsel for the petitioner.

(2.) IN this writ petition the concurrent findings recorded by two courts below against the landlord are sought to be challenged.

(3.) MR Gokhale, the learned counsel for landlord assailed the concurrent finding recorded by the two courts below by urging that since once the money order towards payment of rent was sent by defendant no.1 in December, 1964 (Ex.58) and another money order of rent was sent by defendant no.2 on behalf of defendant no.1 on 28.3.1969 (Ex.63), it is proved that in fact defendant no.1 was tenant.