KARSAN HARI ZALAVADIA Vs. MOTI MONPARU SWAMINARAYAN TRUST

JUDGEMENT

(1.) The petitioner is original defendant -tenant. The respondent had filed a suit for possession against the petitioner on the ground of arrears of rent. In that suit, a consent decree came to be passed and it provided that the defendant (the present respondent) do pay a sum of Rs. 400/ - towards arrears of rent and that he shall pay regularly, every month, from 1 -12 -1979 monthly rent of Rs. 41 -25 ps.

(2.) Hence this Revision Application is allowed, and the impugned judgment and order dated 27 -9 -1982 in Execution Application No. 47/81 in the Court of Civil Judge (J. D.), Visavadar, is quashed and set aside. Rule made absolute accordingly, with no order as to costs.