THAKKAR POPATLAL JADAVJI Vs. THAKKAR DURLABHJI DHARAMSHI

JUDGEMENT

(1.) The landlord filed against the tenants the present application under sec. 13A of the Bombay Rent Act for permission to construct an additional structure on the building let out to the tenants. The landlord alleged that he wants to construct one room and a kitchen on the terrace of the building which is in the possession of the tenants. The premises in possession of the tenants consist of an enclosed house in which there are two rooms two kitchens an Osri and other incidental accommodation.

(2.) The learned Trial Judge after having considered the merits of the case granted the application made by the landlord and made in his favour the following order :-

(3.) The tenants appealed against that order to the District Court. The learned Assistant Judge confirmed the findings recorded by the learned Trial Judge and dismissed the appeal.