RAGHUNATH GANGARAM DESHMUKH Vs. SUMANTKUMAR NAGINDAS SHAH

JUDGEMENT

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

(2.) Brief facts are that the disputed accommodation consisting of ground floor and first floor was let out to the defendant No. 1 on monthly rent of Rs. 10.00. He fell in arrears of rent with effect from 1-6-1978. Ten months' rent fell due from him and as such notice of demand dated 3-4-1979 was sent which was served on 12-4-1979. Neither the notice was complied with nor the premises was vacated. Hence, the suit for eviction, recovery of arrears of rent and mesne profit was filed. Eviction was also sought on the ground that the defendant No. 1 had illegally sub- let the ground floor portion to the defendant No. 2.

(3.) The trial Court found that these two grounds for tenant's eviction were made out. Accordingly the suit was decreed.