MOHMED SHAFI HAJI KARIMBHAI OF NADIAD Vs. MARIAMBEN

JUDGEMENT

(1.) This is tenant's revision application against the judgment and decree for possession of suit property as well as for a sum of Rs.101/- being arrears of rent and mesne profits upto the date of the suit passed by the Joint Dist, Judge, Nadiad in Regular Civil Appeal No. 160/79 thereby confirming the judgment and decree passed by the Joint Civil Judge (SD), Nadiad, dated 16.8.79 in Regular Civil Suit No. 199/73.

(2.) The respondents-landlords sued the petitioner-tenant and respondent No.3 (alleged sub-tenant) by instituting aforesaid civil suit for possession of the suit premises and for arrears of rent and mesne profits on the following grounds:

(3.) The petitioner-tenant resisted the suit by filing written statement and his main defence was one of the denials. The sub- tenant filed the written statement contending that he was not the tenant of the suit premises nor was he in possession of the suit premises on the date of suit or thereafter.