RAMACHANDRA BASTIRAM SARASWAT Vs. RAMNIWAS BANSILAL LAKHOTIYA

JUDGEMENT

(1.) This is a dispute between the landlord and the tenant, who has lost in both the Courts below and has come to this Court under the following circumstances.

(2.) The respondent, who is a landlord had filed an application before the Rent Controller at Jalna for evicting the petitioner-tenant on the ground that the petitioner was a wilful defaulter in as much as he had committed defaults in paying the rent amount of Rs. 1201/- from 23-12-1970 to 26-6-1973.

(3.) The petitioner-tenant appeared before the Rent Controller and resisted the petition. He contended that he had spent Rs. 202/- for expenses. This amount is not pressed before maintenance. He contended further that he had sent money orders which the landlord refused to accept an so he was not a wilful defaulter. It appears that he challenged the validity of the notice also before the Rent Controller.