KASTURBHAI RAMCHAND PANCHAL Vs. MOHANLAL NATHUBHAI

JUDGEMENT

(1.) These two cross revision applications are filed respectively by the original plaintiff and by the original defendants 1 and 3 against the decree passed by the City Civil Court giving partial possession of the suit premises to the plaintiff and to that extent modifying toe trial Courts decree which was for possession of the entire suit premises. The short facts which have given rise to these revision applications are as under:-

(2.) Mr. Vakil for the tenants defendants 1 and 3 raised the following points at the hearing:-

(3.) In order to appreciate the first contention of Mr. Vakil we must consider the provision contained in sec. 13(1)(g) of the Act which runs as under:-