ANANT TULSHIRAM BAJAJ Vs. CHAGAURAM ISHWARDAS KESHWANI

JUDGEMENT

(1.) THIS revision is filed by the landlord, who had initiated proceedings for eviction of the respondent-tenant from the suit premises, which consist of 3 rooms on groundfloor of Municipal House No. 2-11-90, situated at Mohalla Rangar Galli, Aurangabad.

(2.) THE relationship of the landlord and tenant is admitted. The eviction was sought by the landlord on several grounds. Firstly, it was contended that the tenant was always irregular in payment of rent and has fallen in arrears from 15-1-1974 to 14-2-1975. Therefore, it was contended that the tenant is a wilful defaulter. The eviction was also sought on the ground of bona fide requirement and, thirdly, it was also contended that the defendant-tenant has constructed his own house at Sindhi Colony, Jalna Road, Aurangabad, and thus has secured an alternative accommodation.

(3.) THE Rent Controller rejected the application for eviction filed by the landlord.