AJAY MAHASUKHLAL SHAH Vs. CHANDRAKANT BABULAL SHAH

JUDGEMENT

(1.) By this Revision Application filed under Sec. 115 of Civil Procedure Code, the Applicant has challenged the judgment and order dtd. 18/02/2020, whereby the Small Causes Court, Mumbai, dismissed the Appeal No.460 of 2015 and thereby confirmed the eviction decree dtd. 17/04/2015 passed in RAE Suit No.1585/2321 of 2006.

(2.) The Respondent Nos.1 to 3 were the Plaintiffs, and the Respondent No.4 and the Applicant were the Defendant Nos.1 and 2 respectively and shall be hereinafter referred to as the 'Plaintiffs' and 'Defendants' respectively.

(3.) The subject matter of the Suit was Room No.9 admeasuring 319 sq.ft. situated on the 1st floor of Liladhar Mansion, 90 Gulwadi Mumbai. The said room shall be hereinafter referred to as the 'suit premises'.