ABHISHEK RAVINDRABHAI PATEL Vs. PRABHUDAS RANCHHODBHAI CONTRACTOR

JUDGEMENT

(1.) Present Civil Revision Application, under section 29(2) of the Bombay Rent Act, has been preferred by the petitioners herein original defendants / tenants challenging the Judgement and Order & decree passed by the learned appellate court - learned Presiding Officer, 5th FTC, Anand in Regular Civil Appeal No. 38 of 2007 dtd.1/11/2007 by which the learned District Court has dismissed the appeal preferred by the petitioners herein original defendants / tenants confirming the judgement and decree passed by the learned trial learned 3rd Additional Senior Civil Judge, Anand in Regular Civil Suit No.263 of 1998 dtd.30/3/2007 passing eviction decree and allowing the Cross-Objections preferred by the original plaintiff - landlord, by quashing and setting aside the finding given by the learned trial court with respect to bonafide requirement of original plaintiff landlord.

(2.) Facts leading to the present Civil Revision Application in nutshell, are as under:-

(3.) Mr.S.I. Nanavati, learned Senior Advocate appearing on behalf of the petitioners herein original defendants - tenants has vehemently submitted that the learned appellate court has materially erred in holding the issue with respect to bonafide and personal requirement of the landlord in favour of the landlord while allowing the Cross-objections.