ANAT TUKARAM PATIL Vs. LATA EKNATH PATIL

JUDGEMENT

(1.) RULE, returnable forthwith. By consent, petition is heard finally.

(2.) THIS petition is directed against the order dated 12th November, 2003 passed by the Small causes Court at Mumbai in Interim Notice No. 4099 of 2003 in R. A. E. and R. Suit No. 9/15 of 1998, whereby the interim notice seeking amendment to the plaint came to be dismissed. The Fact

(3.) THE facts giving rise to the present petition are as under That the plaintiff has filed suit for possession of the suit premise being room No. 2 located on the first floor of the House NO. 100/b situated at Navnit Chowk, Worli Koliwada, Worli, muabai- 400 025, contending that the defendant is a tenant; who did not pay arrears of rant and permitted increases from March 1994 till the data of filing of the suit as such he has rendered himself liable for eviction from the suit premises under the provisions of the Bombay Rent Act.