S. A. Bobde, J. - (1.) By this petition, the petitioners have challenged the order of the Maharashtra Revenue Tribunal dated 30-11-1992. By the impugned order, the Maharashtra Revenue Tribunal has reversed the finding of the last Court of facts which had held that the respondent is not a tenant in proceedings under section 70 (b) of the Bombay Tenancy and Agricultural Lands Act, 1948, hereinafter referred to as the "act".
(2.) The matter has a long history and the MRT appears to have remanded the matter back to the fact finding authority on five occasions in the past. It is not necessary to go into that part of the history of the matter in detail.
(3.) The relevant facts are as follows :- the petitioners are brothers. They are the sons of the original landlord abdul Rehman Mulla who died in the year 1958 when they were about six years old. Their mother Jainabai re-married in 1961 and moved to another village. She has a sister Mariyam who is the mother of the respondent.;