GURBACHANSING KARAMSING Vs. SHAILAKAUR W/O HIRASING KARAMSING

JUDGEMENT

(1.) HEARD learned advocates for the respective parties at length.

(2.) THE present Revision Applications are directed against the judgment and decree dated 29.04.1997 passed by the Appellate Bench of the Small Causes Court, Ahmedabad in Civil Appeal No. 16, 17, 18, 19 of 1996 as well as the judgment and decree dated 21.12.1995 passed by the trial court in HRP Suit Nos. 1044, 1045, 1046, 1047 of 1986 whereby the suits were decreed and the appeals were dismissed by the appellate court confirming the decisions of the trial court.

(3.) IT is the case of the present Petitioners - original Defendants that the present Respondent - original Plaintiff had filed suit for recovery of possession and arrears of rent stating that she is the owner of the property situated at ground floor of a building bearing Municipal Census No. 588/E, Relief Road, Ahmedabad and that the so called property is let out to the Petitioners. It was the case of the Plaintiff -present Respondent that since the Petitioners were in arrears of rent for more than six months they were liable to be evicted from the premises. The trial court vide impugned order passed orders of eviction from the premises which were challenged before the appellate court. The appellate court after hearing the parties confirmed the orders of the trial court and dismissed the appeals. Being aggrieved by the said orders, the Petitioners have preferred the present appeals.