PARMANANDBHAI DAHYABHAI BHULA Vs. BHAMIBEN SUBHASHBHAI SONI

JUDGEMENT

(1.) THIS revision application is directed against the judgment and order passed by the learned Extra Asst. Judge, Valsad at Navsari in Regular Civil Appeal No.83/1993 dated 11.08.2000 whereby, the said appeal was allowed and the judgment and decree passed by the learned Civil Judge (J.D.), Gandevi in Regular Civil Suit No.181/1987 dated 30.09.1993 was quashed and set aside.

(2.) THE facts in brief are that the appellant, original plaintiff, had preferred R.C.S. No.181/1987 against the original defendant for recovery of possession of the suit premises which was given on rent to the original defendant and also for recovery of the outstanding amount of rent. THE said suit was decreed in favour of the appellant herein by judgment and decree dated 30.09.1993. Against the said judgment, the original defendant preferred R.C.A. 83/1993 before the District Court, Valsad. THE lower appellate Court allowed the appeal by impugned judgment and order dated 11.08.2000. Hence, this revision application.

(3.) CONSIDERING the facts of the case and the principle laid down in the above decisions, I am of the view that the lower appellate Court has not committed any error while reversing the judgment and decree passed by the trial Court. I am in complete agreement with the reasonings given by and the findings recorded by the lower appellate Court in its judgment and order and hence, find no reasons to entertain this revision application.