RAMJI DHONDJI DHUMAL Vs. MAHADU JALBAJI DHUMAL

JUDGEMENT

(1.) This writ petition challenges the judgment and order passed by the Maharashtra Revenue Tribunal at Aurangabad in Case No. 56/B/88-Nanded dated 29th November, 1989, whereby the defendants/ respondents are declared as tenants of the suit property.

(2.) The facts which are admitted at this stage are stated as below:-

(3.) The judgment of the Maharashtra Revenue Tribunal shows that the Tribunal has considered Pahani Patrak for the year 1955-56 to 1959-60, 7/12 extracts from 1960-61 to 1969-70 and from the year 1970-71 to 1973-74. It also considered evidence of Mahadu-original defendant No. 1 and his witness. Defendant No. 1 Mahadu stated that he had been member of the joint family and was cultivating the land in that capacity. Relying on the evidence the Member of the Maharashtra Revenue Tribunal has confirmed the finding on the issue recorded.