SATYANARAYAN BISANLAL AGRAWAL Vs. VEENA RAJENDRA KUMAR DHORE

JUDGEMENT

(1.) ADMIT. The civil revision application is heard finally.

(2.) Few facts giving rise to the civil revision application are stated thus-----

(3.) The suit filed by the applicants was decreed by the 5th Joint Civil Judge (Junior Division), Amravati, by a judgment dated 31.03.2006. The trial Court held that the applicants bonafide required the suit premises occupied by the non-applicant no.2 for their occupation and the non-applicant no.2 should, therefore, handover the vacant possession of the suit shop to the applicants within a period of two months from the date of the order. The Court further held that the plaintiffs had not succeeded in proving that the non-applicant nos.1 and 2 had altered the premises without their knowledge.