RAJKOT DISTRICT PANCHAYAT Vs. CHHAGAN LAKHANUMAL THAKKAR

JUDGEMENT

(1.) ALL the revisions are directed against the judgment & order dated 21.12.2004 passed by the learned Joint District Judge, 4th Fast Track Court, Gondal in concerned Civil Appeal, which are impugned in the present revision applications.

(2.) HEARD Mr. Premal Joshi for the applicant. Though served none appears for the opponent.

(3.) FURTHER, on the aspects of arrears of rent, it appears that there was no satisfactory material produced before the Trial Court and upon the fact finding inquiry, the Trial Court has found that the ground of arrears of rent is not proved. The appellate Court has appreciated and re-appreciated the documents and the evidence on record and has concurred with the view of the Trial Court.