VIDYABEN MAFATLAL PARIKH Vs. NIRAT KRISHNADEO GUPTA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By this petition under Art. 227 of the Constitution of India, petitioner landlord challenges the order dated 17.3.2009 passed by Appellate Bench of Small Causes Court below Exhibit-12 in Appeal No.248 of 2015 dismissing the petitioner plaintiff's application for compensation.

(3.) For the sake of convenience, the nomenclature of the parties as is stated in the R.A.E. Suit No. 1419/4662 of 1983 will be referred to hereinafter as the petitioner/plaintiff and respondent/defendant.