(1.) Heard Mr. Joshi, learned Counsel for the petitioner and Ms. Mishra, learned Counsel for respondents No.1 (b) (i) to 1(b) (iii), at length.
(2.) By this Petition under Article 227 of the Constitution of India, the petitioner, hereinafter referred to as 'plaintiff' has challenged the judgment and decree dated 19th March, 1986 passed by the learned trial Judge in R.A.D Suit No.6171 of 1972 as also the judgment and decree dated 30th June, 1999 passed by the Appellate Bench of the Court of Small Causes at Mumbai in Appeal No.361 of 1985. By these orders, the Courts below dismissed the suit instituted by the plaintiff for;
(3.) The plaintiff came with the case that defendants No.1 and 2 had instituted eviction suit being R.A.E and R Suit No.171/1073 of 1970 against;
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