GANDALAL BABABHAI TANKARIA DEED Vs. MANSUKHLAL VIRJIBHAI

JUDGEMENT

(1.) The present revision is one under Sec. 29(2) of the Bombay Rent Act (hereinafter referred to as 'the said Act'), filed by the original plaintiffslandlords, wherein the respondent is the original defendant-tenant.

(2.) The landlord had filed a suit for eviction of his tenant on the ground that the tenant was in arrears of rent for more than six months and that he has neglected to make payment of the same inspite of the statutory notice.

(3.) The defendant-tenant contested the suit by filing his written statement at Exh. 13B. While denying the various allegations as regards he being in arrears of rent, he further contended that he was ready and willing to pay the rent due and further raised a dispute as to standard rent.