SHAMJI PREMJI CHANDARANA Vs. NAGINDAS CHHAGANLAL

JUDGEMENT

(1.) Rule. Service is waived by learned Advocate Mr. D.G. Chauhan for the opponents.

(2.) Heard learned Advocate Mr. R.C. Kakkad for the applicants and learned Advocate Mr. D.G. Chauhan for the opponents. The sole question which arises for determination of this application is whether Order 22 Rules 3 and 4 applies to Civil Revision Application.

(3.) Few necessary facts reveals that a Civil Revision Application No. 611 of 1992 was filed by one Premji Virji - original defendant - tenant. A Civil Suit No. 744/77 was filed by the present opponents against Premji Virji under the Bombay Rent Act for eviction in the Court of Civil Judge (JD) at Jamnagar. The suit came to be decreed and, therefore, Premji Virji original defendant filed an Appeal in the court of District Judge at Jamnagar, being Civil Regular Appeal No. 237 of 1983, which also came to be dismissed by learned Asst. Judge, Jamnagar on 19th September, 1991. Being aggrieved, Premji Virji, filed Civil Revision Application No. 611 of 1992 in this Court.