SURESHCHANDRA BAGWANTRAO DOIPHODE Vs. UTTAM DATTATRAYA JADHAV

JUDGEMENT

(1.) The petitioner - original respondent, by way of this revision application, challenges the judgment and order dated 21st March, 2003 passed by the learned District Judge, Parbhani in Rent Appeal No. 2 of 2001 whereby the appeal preferred by the tenant came to be allowed and the order of the Rent Controller dated 27.2.2001 was set aside.

(2.) The petitioner herein is the landlord, who filed petition Under Section 15 of the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (for short, the Act of 1954) referred to as the said Act) bearing No. 98/RC/O3 in the court of Rent Controller Hingoli against respondent - tenant, for eviction from suit shop No. 20/93, C.T.S. No. 4580 of Hingoli.

(3.) The case of petitioner - landlord was that he is owner of shop No. 20/93 C.T.S. No. 4580 of Hingoli and defendant tenant is willful defaulter in making payment of rent for 30 months. He issued notice for termination of tenancy of tenant on 19.11.1997. The landlord also claimed eviction on the ground of bonafide personal requirement.