VITHAL YADAV MANJARE Vs. AMBADAS EKNATH DHAGE

JUDGEMENT

(1.) HEARD advocate Shri Samant for the petitioners. Nobody is appearing for the respondents.

(2.) THE petitioners are the alleged tenants of the suit permises. A civil suit was filed by the respondents wherein the petitioners raised a plea of tenancy, therefore, the matter referred to the Additional Tahsildar, Barshi. He gave findings in favour of the tenants. The findings were upheld by the appellate Court in the absence of appellants/landlords. The landlords, therefore, challenged this exparte decision before the Maharashtra Revenue Tribunal (Herein after referred to as the M. R. T.)by filing a revision and the said revision was allowed. The tenants, therefore, came to the High Court, and the High Court remanded the matter to the Sub-Divisional officer who had decided the matter exparte.

(3.) ON remand the Sub Divisional Officer dismissed the appeal and held that the respondents were the tenants vide his order dated 31st December 1982. The landlords, therefore, again moved to the M. R. T. in revision and the M. R. T. held that the present petitioners are not the renants. Hence this petition.