CHHOTALAL MOHANLAL VADHER Vs. UJAMBEN KANJIBHAI

JUDGEMENT

(1.) LEARNED Advocate Mr. Sandeep N. Bhatt, appearing for the petitioner tenant states that the possession of the suit premises has been handed over to the landlord pursuant to the settlement arrived at betweeen the parties. He further submitted that the settlement arrived at between the parties were recorded by the Executing Court i.e. Small Causes Court at Rajkot, in Execution Application No. 19 of 2009 on 3.11.2012.

(2.) A xerox copy of the order passed by the learned Executing Court, which is placed on record, is ordered to be taken on the record of the present case. A copy of the purshis in the form an affidavit, which was submitted before the Executing Court about handing over the possession of the suit premises, which is also placed on record is also ordered to be taken on record of this Revision Application.