GHANSHYAMBHAI MANIBHAI PATEL Vs. VISANDAS THAKUMAL CHELARAMANI

JUDGEMENT

(1.) The judgment and order dtd. 8/6/2016 passed by 3 rd Additional District Judge, Panchmahals at Godhra in Regular Civil Appeal No.3/2013 whereunder judgment and decree dtd. 19/12/2012 passed by Additional Civil Judge, Godhra in Regular Civil Suit No.85/2007 came to be set aside and the appellant was directed to handover the possession of suit premises within 3 months is under challenge in this Revision Application under Sec. 29(2) of the Bombay Rent Act (' Rent Act ' for short).

(2.) The fats giving rise to the present revision as could be gathered from the impugned judgment and connected material are that the respondent is the owner of the property situated at Chitra Cinem Road, Super Market, Shop No.1 in the city of Godhra (hereinafter referred to 'suit premises'). The respondent no.1 let out the suit premises to the applicant No.1 at the rate of Rs.300.00 rent per month on 1/10/1983. Rent at Exhibit-21 was executed by the petitioner No.1 in favour of respondent.

(3.) The respondent filed Regular Civil Suit No.85/2007 in the Court of learned Additional Civil Judge, Godhra against the petitioners for getting the decree of eviction of the suit premises on the ground of sub letting and bona-fide requirements of suit premises and for recovery of means profits at the rate of Rs.600.00 till the possession of suit property.