SAROJ GARMENTS Vs. BABULAL RAMCHANDRA

JUDGEMENT

(1.) This is a revision application under section 29(2) of the Bombay Rent Act, at the instance of the tenant-original defendant no.1. The respondent no.1 herein is the original landlord-plaintiff, the second respondent is the defendant no.2, who is alleged to be the sub-tenant of the original tenant defendant no.1.

(2.) The landlord had filed a suit in the Rent Court for a decree of eviction against the tenant on four grounds viz. that the tenant is in arrears of rent for more than six months, that the landlord requires the suit premises for personal and bonafide requirements, that the tenant had illegally sub-let the premises to the second defendant, and that the tenant had acquired other suitable accommodation.

(3.) The trial court, after appreciating the evidence on record dismissed the suit of the landlord on all the four grounds.