LAWS(BOM)-2009-9-205

SHANTABAI Vs. SANTOSH

Decided On September 09, 2009
SHANTABAI Appellant
V/S
SANTOSH Respondents

JUDGEMENT

(1.) Heard Shri J.J. Chandurkar, Advocate, for the petitioner and Shri S. V. Sirpurkar, Advocate, for respondents.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners are challenging the order passed by the designated Member, Maharashtra Revenue Tribunal, Nagpur Bench, Nagpur, in Revision No. TEN-A-47/94, dated 20th October, 1997.

(3.) The brief facts can be stated thus:-