LAWS(SC)-2016-6-11

KALIDAS CHUNILAL PATEL Vs. SAVITABEN

Decided On June 29, 2016
Kalidas Chunilal Patel Appellant
V/S
SAVITABEN Respondents

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 17.06.2005 of the High Court of Gujarat at Ahmedabad in Civil Revision Application No. 110 of 1994 whereby the High Court allowed the revision application filed by the respondents herein and quashed the judgment/order dated 12.10.1993 passed by the District Judge, Bharuch in Civil Appeal No. 152 of 1982 and remanded the same to the District Judge, Bharuch.

(2.) In order to appreciate the short controversy involved in the appeal, few facts need mention.

(3.) The appellants are the plaintiffs-landlord whereas the respondents are the defendants-tenant.