SIDARAMAPPA KASHINATH LINGSHETTI Vs. MISHRILAL RAMJIVAN SARDA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the judgment and order dated 2nd February, 2011 and 3rd February, 2011 passed by the High Court of Judicature at Bombay in Writ Petition No. 6447 of 1999 whereby the High Court partly allowed the writ petition and remanded the matter to the Trial Court.

(3.) The appellant-landlord filed a suit for eviction of the respondent-tenant from the suit premises (consisting of ground floor and 1st floor having 5 rooms on each floor) on the ground of bona fide personal requirement. The Trial Court on finding that the tenant had unlawfully sublet a part of the suit premises and the landlord having proved the bona fide personal requirement, decreed the suit for eviction in favour of the appellant-landlord and directed the respondent-tenant, to hand over the vacant and peaceful possession of the suit premises within a period of six months.