T.U.MEHTA - (1.)This Revision Application arises out of the eviction suit filed by the petitioner against the opponents in the Court of Civil Judge Junior Division Baroda where the said suit was registered as Civil Suit No. 106 of 1966.
(2.)The facts of the case are that the petitioner land-lady is the owner of a Chawl in which one room is occupied by the opponent No. 1 as her tenant. The contractual rent for this room is Rs. 13.50 and as a result of the trial the lower court has determined its standard rent at the same figure.
(3.)Opponent No. 2 is joined in this Revision Application because according to the petitioner he is the person in whose favour a portion of the premises has been sub-let.
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