BAJIRAO ANNA CHAUDHARI Vs. LAXMIBAI KESHAV THITE

JUDGEMENT

(1.) HEARD Mr. Bhonsale for the petitioner and Mr. Lad for respondent Nos. 1 and 3 to 8.

(2.) THE petition is filed by the petitioner tenant challenging the Order of the maharashtra Revenue Tribunal (MRT) Pune, dated 28-8-1985 by which the MRT dismissed the revision filed by the present petitioner.

(3.) THE petitioner is the tenant and the respondents are the heirs of the land-lady-Smt. Laxmibai Keshav Thite. The dispute between them is in respect of two survey/gat numbers situate at Menawali, Tal: Wai, Dist: Satara i. e. Gat No. 103 area O-68 H-R and Gat No. 20 area O-26 H-R.