LAWS(GJH)-1998-8-77

YASHVANTRAY SHAMJIBHAI Vs. DAMTIRBHAI HERAJBHAI SHINGALA

Decided On August 14, 1998
Yashvantray Shamjibhai Appellant
V/S
Damtirbhai Herajbhai Shingala Respondents

JUDGEMENT

(1.) THIS is tenant's revision under Section 29(2) of the Bombay Rent Act (though wrongly described in the revision petition as revision under Section 29(3) of the Bombay Rent Act).

(2.) BRIEF facts giving rise to this revision are as under :-

(3.) THE defendant No. 4 also contested the suit on identical ground alleging that he is servant of the defendants No. 1 to 3 and is not their sub-tenant. He pleaded that he is unnecessary party in the suit and the suit is bad for mis-joinder of parties.