SURESH TATYARAO KSHIRSAGAR Vs. BHAGWANRAO MALHARRAO SHEWALE

JUDGEMENT

(1.) THE respondent original plaintiff-landlord (hereinafter referred to as "the plaintiff) filed proceedings being File No. 82/rc/3 under Section 15 of the hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954, (for short, hereinafter referred to as "the Act"), against the petitioner original defendant-tenant (hereinafter referred to as "the defendant" for possession of the non-residential suit premises before the Sub-Divisional Officer and the Rent Controller, Beed.

(2.) THE Plaintiff contended that he was owner of the suit premises situated at beed and the premises were leased to the defendant in 1971-72 on monthly rent he further contended that his father was due to retire and after retirement, his father wanted to start his own business and therefore, the suit premises were required for starting the business of father of the plaintiff. The plaintiff also contended that by serving the notice dated 4. 9. 1981 the tenancy of the defendant was terminated. Even then the defendant failed to hand over possession of the suit premises and therefore, the aforesaid proceedings were launched.

(3.) THE defendant appeared in the case and contested the matter