MANJULA VADILAL SHAH Vs. SONI DHIRAJLAL AND ORS

JUDGEMENT

(1.) BY way of present Revision Application, the applicant has inter alia prayed for quashing and setting aside the judgment and order dated 06th September 1993 passed by the District Judge, Rajkot District, Rajkot, in Regular Civil Appeal No. 14 of 1989 as well as the judgment and decree dated 20th December 1988 passed by the Additional Judge, Small Causes Court, Rajkot, in Rent Suit No. 308 of 1982.

(2.) IT is the case of the applicant that the property belonging to the applicant situated at Rajkot was let out to the deceased Amrutlal long back at monthly rent of Rs. 45/ -. The said suit property comprised of two rooms, a kitchen and a lobby at the ground floor and a room at the first floor, which is situated in Amichand Khara Street, Boghani Street at Rajkot.

(3.) BEFORE proceeding with the matter, it must be noted that present matter was listed before this Court on 03rd May 2011 and again listed on 04th May 2011. Lastly the matter was listed on 09th May 2011 and it was adjourned to 20th June 2011 at the request made by the learned advocate for the applicant. On 20th June 2011, the learned advocate for the opponent filed a leave note and, therefore, the matter was adjourned to today i.e. 06th July 2011. On last all the adjournments, it was not pointed out by the learned advocate for the applicant that one Civil Application bearing No. 6968 of 2005 is pending before this Court. However, after the matter was argued today in the first session, in the second session i.e. after recess time, it is argued by the learned advocate for the applicant that since aforesaid Civil Application is pending, this Court may not decide present Revision Application.