BEE MOHAMMED FATIMA Vs. KHALIL AHMED FAZANDAR

JUDGEMENT

(1.) Heard Mr. Vaid alongwith Ms. Vidhya N. Shet, learned Counsel appearing for the Applicant and Mr. Ghatge, learned Counsel appearing for the Respondents.

(2.) The challenge in this CRA is to the legality and validity of the judgment and decree dtd. 16/2/2023 passed by the learned Appellate Bench of Small Causes Court, Mumbai in (A-1) Appeal No. 422 of 2015 as well as to the judgment and decree dtd. 30/9/2015 passed by the learned Judge, Small Causes Court, Mumbai in R.A.E. Suit No. 624/931 of 2009.

(3.) The learned Trial Court has decreed the suit on the ground of bonafide requirement. The learned Appellate Court confirmed the decree on the ground of bonafide requirement and also granted decree on the ground of subletting.