LABHSHANKAR DURGASHANKAR JOSHI Vs. JAYSUKHLAL JADAVJI MORBIA

JUDGEMENT

(1.) This Civil Revision Application is filed under Sec. 29 of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as the 'Act') read with Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'Code') by which the applicants - heirs of original defendant No.1 viz. Durgashankar Revashankar Joshi have challenged the order dtd. 30/4/1992 passed by the Civil Judge (J.D.), Rapar - Kachchh in Civil Suit No.42 of 1986 and order dtd. 24/10/2019 passed by the Additional District Judge, Kachchh at Anjar in Regular Civil Appeal No.4 of 2015.

(2.) The brief facts leading to filing of the present revision application are as under:

(3.) Heard learned advocate Mr. Jinesh Kapadia for the applicants and learned advocate Mr. Adil Mirza assisted by learned advocate Mr. Savan Pandya for the present opponent No.1 - original plaintiff - caveator.