UMAKANT MOHANLAL SHAH Vs. KANTILAL BHURMAL

JUDGEMENT

(1.) THE present revision application has been filed by the petitioner-original plaintiff-landlord for the prayer that the judgment and decree passed by the Appellate Bench of the Small Causes Court, Ahmedabad, in Civil Appeal No. 131/88 dated 14.3.97 may be set aside and the judgment and decree passed by the Small Causes Court, Ahmedabad, in H.R.P. Suit No. 4923/82 dated 7.10.88 may be confirmed on the grounds set out in the memo of the revision application.

(2.) HEARD learned counsel Mr. R.N. Shah for the petitioner as well as learned counsel Mr. M.B. Gandhi for the respondent.

(3.) WITH the above observations, the present revision application stands disposed of as partly allowed. Rule is made absolute to the aforesaid extent. No order as to costs. R&P be sent back forthwith.