PATHAN BAJITKHAN KAYAMKHAN Vs. SHAH MANEKLAL HARILAL

JUDGEMENT

(1.) This is a revision petition filed by the original defendants under sec. 29(2) of the Bombay Rents Hotel and Lodging House Rates Control Act 1947 (which will be hereinafter referred to as the Act).

(2.) The facts leading rise to this revision petition briefly stated are as under:-

(3.) The petitioners challenged the aforesaid material facts. Their version was that the landlords did not require the suit premises reasonably and bona fide for the aforesaid purposes. They also contended that greater hardship would be caused to them by passing a decree for eviction than the hardship that would be caused to the opponents by refusing to pass a decree for eviction.