RAVI TRANSPORT COMPANY Vs. YOGESH CHANDULAL CHUNILAL MAHETA

JUDGEMENT

(1.) By way of this revision application under Sec. 29(2) of the Rent Act, the applicant has challenged the order dtd. 9/12/2016 passed by 3rd Additional District Judge, Bharuch in Regular Civil Appeal No.78 of 2013 whereby he has confirmed the judgment and decree dtd. 25/10/2013 and 23/11/2013 passed by learned 6th Additional Senior Civil Judge, Bharuch in Regular Civil Suit No.485 of 2003.

(2.) The facts giving rise to the present civil revision application are as under :-

(3.) Considering the limited scope of interference in this civil revision application, learned advocate Mr. Kashyap Joshi appearing for the applicant mainly made submissions on the following two points :-