POPATLAL M BHANSHALI Vs. RUGHNATH BHAVANI SUTHAR

JUDGEMENT

(1.) The petitioner original plaintiff appellant landlord is before this Court being aggrieved of a judgment and decree in Regular Civil Suit No.28 of 1986, passed by the learned Civil Judge (J.D.), Zalod dated 18.08.1989, whereby the suit of the plaintiff for possession was dismissed. The learned Judge was pleased to order that plaintiff to recover @ Rs.21 per month the rent with effect from 01.06.1983, totaling to Rs.672/-. It was further ordered that if the defendant had deposited any amount in the Court, the same should be adjusted.

(2.) The plaintiff landlord being aggrieved of the same, approached the Court of 2nd Extra Assistant, Panchamahals at Godhra by filing Regular Civil Appeal No.60 of 1989, which too was dismissed by judgment and order dated 31st July 1993 confirming the judgment and decree passed by the learned trial Judge.

(3.) This Civil Revision Application was filed on 2nd December 1993 and this Court had issued rule on 10.12.1993. The rule though served, respondents have not caused any appearance.