ABDULGAFOOR MOHAMMADBHAI Vs. GENERAL POWER ATTORNY HOLDER GULAMHUSEN MANIYAR ON BEHALF OF MOHAMMAD ASGAR GULAMHUSEN

JUDGEMENT

(1.) In this revision petition, the petitioner/original defendant has challenged the judgment and decree passed by the learned tenant District Judge, Valsad, at Navsari, in Regular Civil Suit No. 87 of 1976, on 28-2-1979, by invoking the aids of the provisions of Section 29 (2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 ('the Rent Act' for short hereinafter).

(2.) A resume of the material facts leading to the rise of the present petition, needs narration, so as to appreciate the merits of the revision and challenge against it.

(3.) The petitioner herein is the original defendant-tenant. The respondents herein are the original plaintiff-landlord. For the sake of convenience and brevity, they are hereinafter referred to as 'plaintiffs' and 'defendant'.