MADHURIBEN SHASHIKANT JOSHI Vs. SARLABEN YASHESHCHANDRA DESAI

JUDGEMENT

(1.) The petitioner-plaintiff-appellant is before this Court being aggrieved of the judgement and order dated 15th June 2001 passed by the learned Judge, Small Causes Court, Vadodara in Rent Suit No.515 of 1984, whereby the learned Judge was pleased to dismiss the plaintiff's suit for possession of the suit premises. The learned Judge was pleased to direct the defendant to pay a sum of Rs.2645/- to the plaintiff towards arrears of rent and mesne profit.

(2.) The plaintiff being aggrieved of the same had filed Regular Civil Appeal No.133 of 2001, which came to be dismissed on 31st March 2004 by the learned Joint District Judge, Fast Track Court No.5, Vadodara.

(3.) This Civil Revision Application was filed before this Court on 27th August 2004. The revision memo was affirmed on 25th August 2005. The matter is taken up for effective hearing only today, i.e. 6th February 2006. These dates are mentioned with a view to show that the party is not serious/ sincere in pursuing the remedy before this Court.