ABDUL GANI Vs. DILIP GOPALDAS DUWANI

JUDGEMENT

(1.) The petitioner is the plaintiff in Regular Civil Suit 195/2013, which is instituted against respondent 1 Mr. Dilip Gopaldas Duwani, seeking decree of eviction, possession and mesne profits qua the shop block 7, situated on plot 190, Jamnalal Bajaj Ward, Bhandara ("Suit Block").

(2.) The petitioner - who shall be hereinafter referred to as the landlord - sought eviction of the respondent 1 - who shall be hereinafter referred to as the tenant, on the ground that the Suit Block is needed for the personal bonafide use of the landlord, and that the tenant is irregular in payment of rent.

(3.) The learned Joint Civil Judge, Junior Division, Bhandara ("Trial Court") decreed the suit vide judgment dtd. 25/1/2016 and directed the tenant to deliver the vacant possession of the Suit Block to the landlord.