Smt. Shardabai Baburao Aandge ... vs Jagdevappa Changalappa Basvanti ...
2022 Latest Caselaw 2517 Bom

Osk                                                         20-Cra-506-2019.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CIVIL APPELLATE JURISDICTION

              CIVIL REVISION APPLICATION NO. 506 OF 2019

Smt. Shardabai Baburao Aandge
(Since deceased) Through LRs & Ors.               ... Applicants
      V/s.
Jagdevappa Changalappa Basvanti
(Since deceased) Through LRs & Ors.               ... Respondents


Mr. Ashok B. Tajane for Applicants.
Mr. Samir Kumbhakoni for Respondents.


                                      CORAM : A.S. GADKARI, J.

DATE : 14th March 2022.

P.C. :

1. Heard learned counsel for respective parties.

2. Arguable questions are made out.

Hence, Admit.

3. The Suit filed by the Respondents-landlord was dismissed by

Judgment and Order dated 2 nd December 2013 passed by the 12 th Jt. Civil

Judge, Junior Division, Solapur. The findings recorded by the Trial Court have

been reversed by the Appellate Court by its impugned Judgment and Order

dated 5th April 2019 and the Suit filed by the Respondent has now been

decreed.

Interim relief in terms of prayer Clause (b).

Osk 20-Cra-506-2019.odt

4. Applicant Nos.2, 4, 5 and Respondent No.1A are senior citizens.

In view thereof, hearing expedited.

5. Applicants are directed to file private paper-book within a period

of eight weeks from today.

6. After the pleadings are completed, the Respondents are granted

liberty to circulate the Application for final hearing.

                                                                                   [A.S. GADKARI, J.]



           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2022.03.15
           18:26:14 +0530