SITA RAM BHAU PATIL Vs. RAMCHANDRA NAGO PATIL

JUDGEMENT

(1.) This appeal by special leave is from the judgment dated 13 February, 1968 of the High Court of Bombay.

(2.) The appellant was owner of land covered by Survey Nos 201/2, 194/13. 200/29 and 194/15. The appellant's wife sold this land to respondent No. 1 on 14 June 1946.

(3.) On 12 April 1962 the appellant made an application under S. 70 (b) of the Bombay Tenancy and Agricultural Lands Act (hereinafter referred to as the Bombay Act) for a declaration that he was a tenant of two of the four plots of land namely, Survey Nos. 194/15 and 200/29. This dispute between the appellant and the respondent in regard to alleged tenancy claim for these two survey numbers went up to the Maharashtra Revenue Tribunal. The Tribunal by order dated 19 March, 1954 rejected the claim of the appellant to tenancy in respect of the land covered by Survey Nos. 200/29 ad 194/15.