CHANDRASHEKHAR Vs. SUNITA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) These two writ petitions are filed by tenants who are occupying shops in a shopping complex. The respondent landlady had filed suits for eviction of the petitioners herein, in the year 2009 claiming eviction on the ground of arrears of rent and bona fide need. The Trial Court in the first instance granted decree on both grounds.

(3.) Aggrieved by the same, the petitioners approached the Appellate Court i.e. the District Court, Buldhana to challenge the decrees passed against them. The appeals were only partly allowed when the Appellate Court set aside the findings given by the Trial Court on the question of arrears of rent, but on the question of bona fide need held in favour of the landlady.