UMARBHAI SHARFUDDIN KANSARA Vs. DECD AMINA

JUDGEMENT

(1.) The present revision application has been filed under Sec. 29(2) of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (for short 'the Rent Act ') challenging the judgment and decree dtd. 29/6/2024 passed by Appellate Bench No.1, Small Causes Court, Ahmedabad in Civil Appeal No.171 of 2000 whereby the judgment and decree dtd. 7/8/2000 passed by the Small Causes Court No.12 in HRP Suit No.2422 of 1991 has been partly modified.

(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: