MAHESHBHAI CHANABHAI GOHEL Vs. SHANTILAL THAKORDAS

JUDGEMENT

(1.) THE present appeal has been filed by the appellants who were the defendants before the trial Court being aggrieved by the judgment and decree dated 30.10.2007 rendered by the learned Additional District Judge, Rajkot in Regular Civil Appeal No.177 of 2005, whereby the judgment and decree dated 19.10.2005 passed by the learned Principal Senior Civil Judge, Rajkot in Regular Civil Suit No.1276 of 2001 has been confirmed.

(2.) THE suit was filed by the predecessor in title of the present respondents who are the landlords of the suit property. The appellants, who were the defendants before the trial Court, claimed to be the tenants. For the sake of convenience, the parties will be referred to as they appeared before the trial Court, namely as plaintiff and the defendants.

(3.) THE plaintiff before the trial Court was Labhuben Thakordas, widow of Thakordas Jankidas. The plaintiff filed the suit against the defendants, to recover vacant possession of the suit property i.e. Two small rooms hereinafter mentioned as "suit premises" from the defendants.