CHANDRASHANKAR MANISHANKAR Vs. ISHWARBHAI C. CLERK

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The Trial Court, alter recording evidence and hearing the parties, recorded findings of fact to the effect that the first defendant-tenant was guilty of unlawful subletting within the meaning of Section 13(1) (e) of the Rent Act, that the landlords had failed to establish that the First. defendant-tenant had acquired another suitable residence, and also recorded a finding that although the tenant was in arrears of rent for more than six months, he was ready and willing to pay the rent. Thus, the trial court dismissed the suit of the landlords on the ground of alternative suitable residence and on the ground of arrears of rent, but decreed the suit on the ground of unlawful subletting within the meaning of Section 13(1) (e) of the Rent Act.

(3.) xxx xxx xxx.