MORARJI JIVANDAS Vs. THAKKAR TULSIDAS DEVJI

JUDGEMENT

(1.) THIS revision application relates to a decree for eviction against the applicant in respect of two premises. It is contended that one suit cannot be filed in respect of two premises even against one defendant. THIS contention is not correct in view of Order II Rule 3 C. P. C. It is next contended that the Court had no jurisdiction. THIS contention has no force in view of sec. 21 of the Civil Procedure Code because there is no proof or even an allegation of consequent failure of justice. The third contention is regarding the notice issued in respect of the two premises. As the tenancy is statutory it is not necessary to issue any notice under the terms of the Act. No other point is urged. There- fore this is not a matter in which I can exercise revisional jurisdiction. I do not therefore exercise it and I do not pass any order. The order of the lower Court will be the final order. Application dismissed.