HAMIDKHAN AMIRKHAN GHORI Vs. AAMADBHAI BATAVIA DECEASED

JUDGEMENT

(1.) PRESENT Civil Revision Application, under section 29(2) of the Bombay Rents, Hotel & Lodging House Rates Control Act (Act No.LVII of 1947) (hereinafter shall be referred to as the Bombay Rent Act for short), has been preferred by the petitioner herein original defendant / appellant challenging the impugned judgement and decree of eviction passed by the learned 8th Civil Judge, Junagadh dtd.25/3/2008 passed in Regular Civil Suit No.51 of 2000 as well as the impugned Judgement and Order passed by the learned appellate court - learned Principal District Judge, Junagadh in Regular Civil Appeal No.44 of 2008 dtd.27/11/2009, by which the learned appellate court has dismissed the said appeal confirming the judgement and decree of eviction passed by the learned trial court.

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

(3.) BEING aggrieved by and dissatisfied with the judgement and decree dtd.25/3/2008 passed by the learned trial court in Regular Civil Suit No.51 of 2000, original defendant tenant preferred Regular Civil Appeal No. 44 of 2008 before the District Court, Junagadh and the learned appellate court learned Principal District Judge, Junagadh, by the Judgement and Order dtd.27/11/2009 has dismissed the said appeal by confirming the judgement and decree of eviction passed by the learned trial court.