AJARA URBAN CO OPERATIVE BANK LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This appeal is directed against the judgment and order dated 22nd March 1995 passed by the 5th Additional District Judge, Kolhapur allowing the appeal of the respondent - State of Maharashtra and thereby dismissing the suit for possession filed by the appellant.

(3.) The respondents - State of Maharashtra and its forest department are tenants in possession of four rooms out of the property bearing City Survey No. 1868 of village Ajara, District Kolhapur (for short "the suit premises") belonging to the appellant.