LAWS(BOM)-2022-10-75

ASHOKKUMAR DHANRAJJI KOTHARI Vs. HARSHAD KEVALCHAND VORA

Decided On October 06, 2022
Ashokkumar Dhanrajji Kothari Appellant
V/S
Harshad Kevalchand Vora Respondents

JUDGEMENT

(1.) By the present Civil Revision Application, Applicant (original Defendant-Tenant) has challenged legality of judgment and order dtd. 27/9/2021 passed by learned Additional Chief Judge and Adhoc District Judge of Court of Small Causes, (Appellate Bench), Mumbai in Appeal No.78 of 2015.

(2.) Applicant is the original Defendant (for short "tenant"). Respondent Nos.1 to 7 are original Plaintiffs (for short "landlord"). They shall be referred to as tenant and landlord for convenience. Suit property is Flat No.9 situated on 5th Floor of Laxmi Building, 35/37, Kennedy Bridge, Mumbai 400 004 (for short "the suit premises").

(3.) On 7/11/2001, landlord of suit premises instituted R.A.E. and R. Suit No.1030/1789 of 2001 in the Court of Small Causes at Mumbai against tenant seeking following reliefs:-