JAYANTILAL AND COMPANY Vs. GANDAJI KUBERJI THAKOR

JUDGEMENT

(1.) Present Civil Application under section 5 of the Limitation Act has been preferred by the applicant herein original petitioner in the main Civil Revision Application, to condone the delay of 1165 days caused in preferring the Civil Revision Application challenging the Judgement and Order passed by the learned Small Causes Court at Ahmedabad in PSRP Suit No.16 of 2006 dtd.13/5/2008.

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

(3.) That the applicant herein instituted / filed one PSRP No.16 of 2006 against the respondents herein for recovery of possession of the suit property under section 41 of the Presidency Small Causes Court Act contending inter-alia that the original respondents Gandaji Kuberji Thakore was licensee and after the license was terminated, and/or expiry of the license, he has no right to continue with the possession.