ABDULBHAI AMADBHIA CHAKI Vs. DEVAJI MULJI VASANI

JUDGEMENT

(1.) RULE. Shri Premal Rachh, learned advocate waives sevice of notice of Rule on behalf of respondent No.1. In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of respective parties, present Civil Revision Application is taken up for final hearing today.

(2.) PRESENT Civil Revision Application under Section 29(2) of the Bombay Rent Act has been preferred by the petitioners herein � original defendants to quash and set aside the impugned judgment and oder dated 22.09.2011 passed by the learned Appellate Court � learned Principal District Judge, Jamnagar by which the learned Appellate Court has dismissed the said Appeal preferred by the petitioners herein � original defendants confirming the judgment and decree passed by the learned trial Court.