MANJULABEN BHIKHABHAI SIKLIGAR Vs. GAYATRIBEN MOHITKUMAR SONI

JUDGEMENT

(1.) With the consent of learned advocates for both the sides, the present Revision Application is taken up for final hearing at admission stage.

(2.) This Revision Application under Sec. 29 of the Bombay Rents, Hotel and Lodging House Rates Control Act (for short "the Rent Act") challenges the judgment and finding arrived at in Regular Civil Suit No.20 of 2004, whereby, learned Additional Civil Judge, Devgadhbaria by judgment and decree dtd. 31/12/2013 while allowing the suit of the landlord directed tenant to hand over peaceful and vacant possession of suit premises within 90 days on the ground that tenant has acquired suitable accommodation. In Regular Civil Appeal No.49 of 2017 filed before learned Additional District Court, Limkheda at Dahod, the Revisionist - tenant lost appeal. Learned Appellate Court by judgment and order dtd. 17/5/2021 confirmed and approved judgment and order passed by the learned Trial Court.

(3.) Being aggrieved and dissatisfied with the concurrent findings arrived by learned Courts below, tenant is before this Court by way of present Revision Application.