MAJOOR MAHAJAN MANDAL NAVSARI Vs. SITABEN MANGUBHAI

JUDGEMENT

(1.) This landlord's Revision Application under Sec. 29 (2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (for short "the Rent Act ")is against judgment and decree passed by First Appellate Court in Civil Application whereby the said appeal has been allowed and Judgment and Decree passed by the Trial Court is quashed and set aside.

(2.) In order to properly appreciate the submissions made by learned advocate Mr.A.K. Clerk for the landlords, the relevant facts giving rise to the present revision application are stated hereinafter briefly.

(3.) The plaintiff landlord sought for possession of the suit premises from the defendant tenant on the following grounds (i) causing damage to the rented premises, (ii) the defendant/tenant has made construction under the suit property (iii) the defendant/tenant has been guilty of conduct which is a nuisance and annoyance to the adjoining or neighbouring occupier, the landlord requires the premises for his reasonable and bonafide and that the premises are reasonably and bonafidely required by the landlord for occupation by himself.