BABAN PURNAJI KALE Vs. CHAMPABAI

JUDGEMENT

(1.) THIS is a revision application by one of the defendants to a suit for rent.

(2.) ACCORDING to the plaintiffs, a house belonging to them was taken on lease on 13th December 1948 for a period of eight months by non-applicant

(3.) THE Court below decreed the suit for the full amount against non-applicant 3 as well as the applicant.