SURESH GOVINDJI KELKAR Vs. RADIAL DAHYABHAI

JUDGEMENT

(1.) This revision application by the tenant against the concurrent findings of the two lower Courts arises from an order under Sec. 13A of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 which reads as follows :-

(2.) The trial Court has passed a decree directing as follows :-

(3.) The application was made to Small Causes Court, Ahmedabad in the year 1975. It was decided by the trial Court on 28-8-1981. The appellate Court dismissed the appeal on 2-2-1983.