DHIRUBHAI LAXMANBHAI DOBARIYA Vs. ASHWIN JAYANTILAL DOSHI

JUDGEMENT

(1.) This Revision Application is filed under Sec. 29(2) of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (herein after referred to as 'the Rent Act') the applicant-tenant challenging the judgment and decree passed by the learned Additional Judge, Small Causes Court, Rajkot dtd. 18/7/2014 in Regular Civil Suit No.76 of 2000 whereby the suit filed by the respondents - original plaintiffs came to be allowed and the defendant was ordered to hand over vacant and peaceful possession of suit premises to the original plaintiffs within a period of 1 month from the date of that order.

(2.) Being aggrieved by the said judgment and decree, the defendant - tenant in the suit preferred Regular Civil Appeal No.66 of 2014, which also came to be dismissed by the learned appellate Judge vide judgment and decree dtd. 20/5/2019 confirming the judgment and decree passed by the trial Court.

(3.) This Revision Application is filed challenging the aforesaid two judgments and decrees passed by the trial Court as also confirmed by the appellate Court, as aforesaid.