JUBEDABEN AHMEDKHAN PATHAN Vs. SABIRALI RAMZANALI ANSARI

JUDGEMENT

(1.) BY way of the present Revision Application, the original-defendant has challenged the judgment and order dated 5th April, 2006 passed by the Appellate Bench of the Small Causes Court at Ahmedabad in Civil Revision Application No. 1 of 2005, by which, the appeal filed by the Opponent challenging the decision dated 21st November, 2005 delivered by the Small Causes Court No. 14, Ahmedabad, below Ex. 12, which was filed by original-plaintiff under Section 11(4) of the Bombay Rent Act, was allowed and the order passed below Ex. 12, in H.R.P.C. Suit No. 2776 of 2004 dated 21.11.2005 was set aside.

(2.) BRIEF Facts of the case are as under : -

(3.) ON the other hand, Ms. J.R. Acharya, learned advocate appearing for the opponent has supported the reasons assigned by the Appellate Court and submitted that the property was transferred in the name of the original-plaintiff by Umeshbhai Vankar on stamp paper. Since there was mutual agreement between Umeshbhai Vankar and the plaintiff, the original defendant is not concerned whether the document is registered or not.