DALSUKHRAI G. GHELANI Vs. BHIKHALAL HARILAL MASHRU

JUDGEMENT

(1.) THIS is landlord's revision under Section 29(2) of the Bombay Rent Act, (for short "the Act").

(2.) ONE room and Osari was let out by the landlord revisionist to the defendant-respondent on monthly rent of Rs. 4.50. The landlord was residing at Nasik and doing business there. He came to Rajkot on 23.6.1981 whereafter he came to know that the tenant had demolished the entire suit premises without his consent and was constructing new suit premises without written consent or permission from the landlord. Accordingly the suit for eviction was filed under Section 13(1)(b) of the Rent Act.

(3.) THE trial Court, after considering the evidence adduced by the parties, found that the tenant respondent than (had ?) raised new construction of a permanent nature in the suit premises and those constructions were not in the nature of minor repairs. Consequently the landlord's suit was decreed.