RAMAGAURI GIRDHARLAL Vs. NAROTTAM NARANDAS

JUDGEMENT

(1.) A startling proposition has been canvassed by the petitioner-landlord with his eyes glued on sec. 13(1)(1) of the Bombay Rents Hotel and Lodging House Rates (control) Act 1947 (hereinafter referred to as the Rent Act). If a tenant in town X acquires vacant possession of premises in a different town Y and if the premises are suitable for residence says counsel for the landlord with confidence he is liable to eviction under sec. 13(1)(1) of the Act.

(2.) THE provision in question in so far as material reads as under :-