KANAIYALAL L RANPARA Vs. DAHYALAL P TANK

JUDGEMENT

(1.) This is tenant's revision under sec.29(2) of the Bombay Rent Act.

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

(3.) The suit was resisted by the defendants on the ground that, the defendant no.1 took the suit premises on lease in his favour, as well as, in favour of his father and two brothers, and that, all of them were residing as members of joint family in the suit premises. It was denied that the defendant no.1 has permanently left Rajkot and has permanently settled in Junagadh. Allegation of sub-letting or transfer of interest in tenancy or assigning of tenancy right by the defendant no.1 to the defendant no.2 was also denied.