HIMMATLAL KHEMRAJ SONI Vs. NANDKISHOR BABURAM TIWARI

JUDGEMENT

(1.) The applicants herein are the original defendants of H. R. P. Suit No.549 of 2017 disposed of by the learned Small Causes Court, Ahmedabad by judgment and decree dtd. 29/11/2022 and the original appellant of the Civil Appeal No.57 of 2022 disposed of by the learned Appellate Bench No.2 of the Small Causes Court at Ahmedabad by judgment and decree dtd. 30/9/2023.

(2.) Being aggrieved by the impugned concurrent findings arrived by the competent Court the applicants herein have approached this Court challenging the said judgment and decree under Sec. 12(3)(a) of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947.

(3.) The present civil revision application is instituted by the applicants herein challenging the legality and validity of the judgment and decree dtd. 30/9/2023 passed by the learned Appellate Bench, Small Causes Court No.2, Ahmedabad in Civil Appeal No.57 of 2022 confirming the judgment and decree passed in the H. R. P. Suit No.549 of 2017 dtd. 29/11/2022. The H. R. P. Suit No.549 of 2017 was preferred by the opponent - original plaintiff for the following reliefs :-