PUSHPABEN VISHNUBHAI AMIN Vs. BAMAN R.KAMA

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, matter is taken up for final disposal. Hence, Rule returnable forthwith. Mr.Kavina, learned advocate waives service of notice of Rule on behalf of respondent - Trust.

(2.) The present Civil Revision Applications have been filed under Sec. 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 ('the Rent Act', for short), challenging the order dtd. 30/4/2024, passed in Regular Civil Appeal No.356 of 2018, whereby 4th Additional District Judge, Vadodara, has allowed the appeal filed by the original plaintiff against dismissal of the rent suit i.e. Rent Suit No.512 of 1999, which was dismissed by the Additional Judge, Small Cause Court Vadodara on 26/11/2018 and dismissed the cross-objections filed by the tenant.

(3.) For the sake of brevity, the parties herein are referred to as per their original status before the trial Court.