BHADRABEN RANCHHODLAL PARIKH Vs. BHANUPRASAD SHANKERLAL VYAS

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order passed by the learned Asst. Judge, Vadodara in Regular Civil Appeal No. 16/1997 dated 21.12.2000 whereby, the said appeal was rejected and the judgment and decree passed by the learned Addl. Small Causes Judge, Vadodara in Rent Suit No. 16/1994 dated 12.12.1996 was confirmed.

(2.) THE facts in brief are that the Respondent herein is the owner of the property bearing Municipal Census No. A/04/111000000/102 situated in the City of Vadodara. The said property is a three -storied building and the applicants, original Defendants were the tenants of one room and kitchen on the first floor of the said building on a monthly rent of Rs. 15/ -. The Respondent preferred Rent Suit No. 16/1994 against the applicants, original Defendants before the Small Causes Court, Vadodara to recover possession of suit property on the ground of non -user and acquisition of alternative accommodation. After hearing both the sides, the trial Court decreed the suit in favour of the Respondent vide judgment and decree dated 12.12.1996 and the applicants were directed to hand over peaceful and vacant possession of the suit premises to the Respondent on or before 31.03.1997.

(3.) AGAINST the said order, the applicants preferred Regular Civil Appeal No. 16/1997 before the District Court, Vadodara. The lower appellate Court rejected the said appeal filed by the applicants vide order dated 21.12.2000. Hence, this application.