(1.) This Revision Application under Section 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1974 ['the Bombay Rent Act, 1947', for short] is filed by the original defendant - tenant against the concurrent findings of both the Courts below, and is directed against the judgment and decree passed by the Appellate Bench of the Small Causes Court at Ahmedabad in Civil Appeal No.91 of 2003, dated 30.11.2007, by which, the Appellate Court below, while dismissing the Appeal, confirmed the judgment and decree passed by the Small Causes Court (Court No.4) Ahmedabad in HRP Civil Suit No.1351 of 1995 dated 24.03.2003, allowing the suit instituted by the landlord for recovery of possession of the suit premises, which is a non -residential premises.
(2.) The Trial Court had, on the basis of the pleadings, framed the following issues, and on the basis of evidence led before it, answered them as under.
(3.) On the basis of the above findings, the Trial Court decreed the suit and directed the defendant - tenant to handover the vacant and peaceful possession of the suit premises to the landlord on or before 30.06.2003.
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