FATMABAI ISMAIL Vs. MAYABAI HIRJI

JUDGEMENT

(1.) The petitioners herein have assailed the judgment and decree passed by the learned District Judge, Jamnagar, on 9/07/1979, in Regular Civil Appeal No. 115 of 1976, by invoking the aids of provisions of Sec. 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 ("the Rent Act" for short hereinafter).

(2.) A conspectus of the salient facts leading to the rise of the present revision may be narrated, at the outset.

(3.) The petitioners herein are the original defendants/tenants and the respondent herein is the original plaintiff/landlord. For the sake of convenience and brevity, they are hereinafter referred to as "landlord" and "tenant".