NARSINHBHAI VALABHAI VANKAR Vs. DHULABHAI CHHOTABHAI MOTAVAR

JUDGEMENT

(1.) RULE . Shri N.D. Buch, learned advocate waives service of notice of Rule on behalf of the respondent. In the facts and circumstances of the case and with the consent of learned advocates appearing for respective parties, present Civil Revision Application is taken up for final hearing today.

(2.) PRESENT Civil Revision Application under Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") has been preferred by the applicant herein tenant to quash and set aside the impugned order dated 12.11.2008 passed below Exh.1 in Kirkol Application No.2/2002 by the learned Civil Judge (Junior Division), Padra as well as the order dated 31.12.2011 passed by the learned 2nd Additional District Judge, Vadodara in Civil Revision Application No.15/2008.

(3.) FACTS leading to filing of the present Civil Revision Application in nut -shell are as under: