VIMALABAI Vs. LAXMIBAI

JUDGEMENT

(1.) This is tenants petition that questions the order made by the appeal Court, directing eviction of the petitioner tenant under section 13(1)(b) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (hereinafter referred to as "the Act"). That is done on the basis of the finding that the petitioner tenant put and erected a permanent roof covered with Mangalore tiles on the tenanted premises without written permission from the respondent-landlady.

(2.) In this Court, Mr. Apte, the learned Counsel appearing in support of the petition, argued that in the context of the facts available in the present litigation, section 13(1)(b) of the Act should not have been applied. He submitted that the roof of the tenanted premises was covered with Shahabadi stone and the respondent-landlady was trying to remove it and, therefore, to protect the tenement, the petitioner, tenant had to resort to this construction. As against this, the appeal Court has found that the tenement collapsed in the rainy season and, therefore, except the petitioner-tenant, everyone left the premises and the petitioner-tenant constructed the roof itself and covered it by Mangalore tiles. In the submission of Mr. apte in the very nature of things, the petitioner-tenant was actuated by necessity and for better enjoyment of the tenanted premises and resorted to cover the same by providing for a roof which was according to him, of a temporary character.

(3.) Now, it is indeed difficult to accept this submission. The findings recorded by the appeal Court clearly go to show that after examining the report of the Court Commissioner and appreciating the evidence, it has been concluded that the petitioner tenant constructed entirely new roof over his tenement and has covered it with Mangalore tiles at the cost of Rs. 600/-. The roof is affixed to the tenement. Looking to the nature of construction of the roof and its attachment to the building, it cannot but be said that the view taken by the appeal Court that it is a permanent structure constructed by the petitioner tenant without permission of the respondent- landlady is reasonable. On that footing, the other submission of the learned Counsel will have to be considered.