HASMUKHBHAI SAGAALCHAND ACHARYA Vs. DADAMBEN HEMTAJI RATHOD

JUDGEMENT

(1.) The captioned civil revision application was previously ordered to be taken up for final disposal and thus, with the consent of the learned advocates appearing for the respective parties, it is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr B. C. Dave, learned advocate waives service of notice of Rule for and on behalf of respondents.

(3.) By the captioned civil revision application under sub-sec. (2) of Sec. 29 of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 ('the Rent Act', for short), the applicants - the heirs of the landlord, inter alia, have prayed for quashing and setting aside the judgment and order dtd. 31/8/2021 passed by the learned 6th Additional District Judge, Banaskantha, Palanpur in Regular Civil Appeal no.43 of 2007. By the above referred judgment, the Appellate Court, allowed the appeal filed by the respondentoriginal defendant i.e. the tenant and set aside the judgment and decree dtd. 29/9/2007 passed by the learned Additional Civil Judge, Palanpur in Regular Civil Suit no.314 of 1998.