SAIYAD KAMILSHAH KABILSHAH Vs. PIRSHAH HAMMAD ROZA TRUST

JUDGEMENT

(1.) By way of this Civil Revision Application, the applicants have challenged the order dtd. 25/2/2019 passed by the Appellate Bench of Small Cause Court at Ahmedabad below Exh. 26 in Civil Appeal No. 118 of 2014 confirming the judgment and order dtd. 12/8/2014 passed by learned Single Judge of Small Cause Court in HRP Suit No. 1554 of 2009.

(2.) Heard learned advocate Mr. Vijay Patel for the applicants.

(3.) Though the orders under challenge are passed in the years 2014 and 2019 respectively. The revision application is preferred in the year 2023. By way of original suit of 2019, the applicants have prayed for providing the basic amenities like toilet, bathroom etc. in the suit premises at the cost of the plaintiffs and have also prayed for change of water line as well as drainage connection.