VIRSINH DALCHAND NIM Vs. VINODCHANDRA A VYAS

JUDGEMENT

(1.) This is tenant's Revision under Section 29(2) of the Bombay Rent Act against concurrent judgments and decrees of the trial Court as well as Lower Appellate Court.

(2.) The facts giving rise to this revision are shortly as under :L

(3.) The tenant revisionist contested the Suit on the ground that the landlord's claim of monthly rent of Rs.50.00 is incorrect whereas Rs.50.00 per month includes rent and electric charges. It is alleged that the plaintiff did not pay the electric bills in order to harass the defendant and as such the plaintiff is liable for payment of electricity charges. It is further alleged that due to default of the plaintiff in payment of electric charges the electric connection was disconnected by the Gujarat Electricity Board and therefore the defendant stopped paying the rent. It was accordingly pleaded that the plaintiff is not entitled to decree for possession.