BALDEVBHAI RATNABHAI RABARI Vs. BHAVARSINH DEVISINH SHEKHAVAT

JUDGEMENT

(1.) The present Revision Application has been filed under Sec. 29(2) of the Gujarat Rent, Hotel and Lodging House Rates Control Act, 1947 (For short 'the Rent Act') challenging the judgment and decree dtd. 3/1/2025 passed by the appellate bench No.1, Small Causes Court, Ahmedabad in Civil Appeal No.132 of 2014, whereby the judgment and decree dtd. 20/9/2014 passed by the Small Cause Court No.2 in HRP Suit No.1377 of 2011 has been confirmed.

(2.) For the sake of convenience, the parties are referred to as they are stated before the trial Court.

(3.) The brief facts leading to the filing of the present revision application are as under:-