PRANJIVANDAS KHUSHALDAS Vs. DHANABEN

JUDGEMENT

(1.) THIS is landlord's revision under Section 29(2) of the Bombay Rent Act against the concurrent judgments and decrees of the trial Court as well as the appellate Court.

(2.) THE brief facts giving rise to this revision are as under :-

(3.) THE trial Court negatived the landlord's case that the tenant was in arrears of rent for more than six months, which he failed to pay within a month of service of notice of demand. The trial Court further negatived the landlord's plea that the disputed premises was required by him for his personal use and occupation. The trial Court further found that the tenant did not commit any act contrary to Section 108(o) of the Transfer of Property Act. It further found that the tenants had not acquired alternative suitable accommodation for their residence. Standard rent was fixed at Rs. 35/- per month. Plea of non-joinder raised by the defendants was negatived. With these findings, the suit was dismissed.