AMUBAI IBRAHIMBHAI Vs. FAKRUDDIN ABBULHUSAIN GHADIYALI

JUDGEMENT

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

(2.) The landlord, revisionist filed a suit for eviction of the tenant, respondent on three grounds. The first was that, the respondent was in arrears of rent for a period exceeding six months, which he failed to pay within a month of service of notice of demand. The second was that, the premises in suit was reasonably and bonafidely required by the landlord for his personal use and occupation. The third was that, the tenant, without any reasonable cause, failed to use the suit accommodation for a continuous period of six months before the institution of the suit.

(3.) The suit was resisted by the tenant, respondent denying all these allegations.