CHANDULAL JIVRAJBHAI PADARIYA Vs. DINESHBHAI MANILAL DESAI

JUDGEMENT

(1.) The present Revision Application has been filed under Sec. 29(2) of the Bombay Rent Act, hereinafter referred to as the "said Act" challenging the judgment and decree passed by Additional District Judge Jetpur in Regular Civil Appeal No.11 of 2014 dtd. 19/10/2022 confirming the judgment and decree dtd. 22/8/2014 passed by Joint Civil Judge, Jetpur in Regular Civil Suit No.21 of 2005.

(2.) For the sake of brevity, the parties are referred to their original status as that in the suit.

(3.) The brief facts arising in the present Revision Application are that the plaintiff landlord filed Regular Civil Suit No.21 of 2005 against the defendants on the ground that the suit property was given on rent to defendant No.1 but the suit property has been sublet by defendant No.1 to defendant No.2, and therefore, the suit was filed for eviction of defendants from the suit property under the provisions of Sec. 13(1)(e) of the Bombay Rent Act. The trial Court framed the following issues, vide Exhibit-17 as under:-