FAIZUHUSAIN MAHMADALI Vs. MEMAN ABDULKUDDAS H ISMAILBHAI

JUDGEMENT

(1.) . This Revision under Section 29(2) of the Bombay Rent Act (for short "the Act") has been filled by the alleged sub-tenant - defendant No.2 against the Judgment and Decree of the Lower Appellate Court dismissing the Appeal of the revisionist and confirming the decree for eviction passed by the trial Court.

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

(3.) The tenant in chief - defendant No.1 resisted the Suit on the ground that no doubt he did not pay rent as alleged by the plaintiff, but the rent accumulated because the plaintiff did not accept the rent and stopped issuing receipt. The allegation of sub-letting by him to the defendant No.2 was denied. It was alleged that the defendant No.2 had obtained his signature on a paper stating that it was required for income-tax purpose, but by cheating him the defendant No.2 created an Agreement for sale for transfer of running business by the defendant No.1 to the defendant No.2.