MOCHI BHIKHU RAMJI Vs. ABDUL AZIZ TARMOHYMAD

JUDGEMENT

(1.) This is tenant's revision under sec.29(2) of the Bombay Rent Act (for short, the Act), against the concurrent judgments and decrees of the trial Court as well as the appellate Court.

(2.) The brief facts are that the deceased landlord Abdul Aziz filed a suit for eviction of the revisionist on the grounds that he was tenant of the demised premises on monthly rent of Rs.35=00 and he was in arrears of rent for eight months from 1-2-1975 to 3-9-1975, which he failed to pay within a month of service of notice of demand.

(3.) The suit was contested by the tenant, raising dispute of standard rent and also pleading payment of rent and alleging that he was not in arrears of rent exceeding six months and that he was ready and willing to pay the rent.