PRAKASH RAMBHAU KARANDE Vs. SHASHIKALA

JUDGEMENT

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

(2.) By this writ petition, the petitioner (original tenant) has approached this Court, challenging concurrent orders passed by the two Courts below, whereby a petition for eviction of the petitioner filed by the respondent has been decreed in favour of the respondent.

(3.) The suit has been decreed on the grounds of bonafide need, as also nuisance created by the tenant in the concerned premises. The Courts below have concurrently found that grounds for eviction under Section 16(1)(c) and(g) of the Maharashtra Rent Control Act, 1999, have been successfully made by respondents against the petitioner herein.