NATHANI SHIVANKUMAR GHANSHYAMDAS Vs. SHAH DHANALAL MANEKLAL

JUDGEMENT

(1.) The plaintiff filed Regular Civil Suit No. 37 of 1971 against the defendant in the Court of the Civil Judge Junior Division at Dohad for recovering possession of the suit premises. In support of his claim he alleged the following four grounds:-

(2.) The learned Joint Civil Judge who tried the suit did not accept the last two grounds alleged by the plaintiff in support of his claim but he accepted the first two grounds. He therefore passed against the defendant decree for possession. The defendant appealed against that decree to the District Court. The learned District Judge upheld all the findings recorded by the learned Trial Judge and dismissed the appeal.

(3.) It is that appellate decree which is challenged by the defendant in this Revision Application.