BABURAO S/O NARAYANRAO TERKAR Vs. POKHARDAS S/O BHANUMAL KHATNANI DIED THROUGH L.RS. AND OTHERS
LAWS(SC)-2016-8-25
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
August 16,2016
Baburao S/O Narayanrao Terkar
Appellant
VERSUS
Pokhardas S/O Bhanumal Khatnani Died Through L.Rs. And Others
Respondents
JUDGEMENT
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(1.) The application for early hearing is allowed.
(2.) Appeal is taken up for hearing forthwith, by consent.
(3.) This appeal challenges the judgment of the High Court of Judicature at Bombay, Bench at Aurangabad, in Civil Revision No.59 of 2007 dated 6th September, 2011. The High Court dismissed the revision application preferred by the appellant and thereby confirmed the decision of the District Court dismissing the eviction application preferred by the appellant.;
(2.) Appeal is taken up for hearing forthwith, by consent.
(3.) This appeal challenges the judgment of the High Court of Judicature at Bombay, Bench at Aurangabad, in Civil Revision No.59 of 2007 dated 6th September, 2011. The High Court dismissed the revision application preferred by the appellant and thereby confirmed the decision of the District Court dismissing the eviction application preferred by the appellant.;
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