DEVCHAND LALCHAND AGRAVAL Vs. RAMCHAND MULJIBHAI KACHHVA

JUDGEMENT

(1.) The present revision application is filed under Sec. 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as the " Rent Act ") against the judgment and order dtd. 16/10/2003 passed by Court of 2 nd Joint District Judge, Banaskantha at Deesa in Regular Civil Appeal No.54 of 1995 confirming the judgment and order dtd. 29/11/1995 passed by Civil Judge, (J.D.), Deesa in Regular Civil Suit No.73 of 1984.

(2.) In the judgment, the parties will be referred as per their original status.

(3.) The plaintiff instituted Regular Civil Suit No.73 of 1984 against the defendant nos.1 and 2 for possession of the suit premises and for recovery of Rs.1,038.00 towards the arrears of rent and mesne profits on the grounds of - (i) arrears of rent for 06 (six) months; (ii) sub-letting and (iii) reasonable and bona fide requirement.