GOPAL SELAR Vs. BADRILAL

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned counsel, Shri Vilas Tikhe, who has put in appearance in this case representing the landlord/respondents.

(2.) PERUSED the record.

(3.) FEELING aggrieved by the decree passed by the First Appellate Court whereunder upholding the decree of eviction passed against the tenant- defendant-appellant and for recovery of arrears of rent and damages for use and occupation pendente lite and future, his appeal has been dismissed, he has now approached this Court in Second Appeal seeking redress praying for the reversal of the impugned decree.