NARANBHAI CHHAGANBHAI Vs. MATHURBHAI GANGARAM AND OTHERS

JUDGEMENT

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

(2.) The facts giving rise to this revision are as under :

(3.) The revisionists contested the Suit denying that the agreed rent was Rs. 8/- p.m. According to them agreed rent was Rs. 6/- p.m. Dispute regarding standard rent was raised by the defendants through separate application for fixation of the standard rent after receipt of the notice. It was denied that the premises was bonafide and reasonably required by the landlord for his personal use.