N.V. Ramana, J. - (1.) Leave granted.
(2.) The appellants herein who are landlords have approached this Court aggrieved by the impugned order dated 22nd September, 2014 passed in Civil Revision Application No. 50 of 2013 by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur wherein and whereby the learned Judge has allowed the Revision by setting aside the judgment and decree passed by the Courts below.
(3.) The facts of the case in nutshell are that the appellants/landlords filed Small Cause Civil Suit No. 47 of 2005 on the file of the 5th Joint Civil Judge, Junior Division, Amravati seeking recovery of possession on the ground of bona fide requirement, change in usage of premises, wilful default and further sought the relief of mesne profits.;