HARSHADBHAI GORDHANBHAI AMIN Vs. VANMALIDAS PARMANANDDAS PATEL

JUDGEMENT

(1.) This is tenant's revision under Sec. 29(2) of the Bombay Rent Act, 1947.

(2.) Brief facts giving rise to this revision are as under : The landlord-respondent filed a suit for eviction of revisionist and for recovery of arrears of rent and mesne profits on ground of illegal sub-letting, causing, nuisance in the suit premises and further causing annoyance to the neighbouring occupiers, for change of user and breach of terms of tenancy.

(3.) The suit was contested by the defendant-tenant denying all these allegations and also disputing and challenging validity of the notice and further raising dispute regarding standard rent.