SRIPATI TRILOCHAN PATE Vs. HEMANT BHIKU DALAL

JUDGEMENT

(1.) These Civil Revision Applications are filed by the tenant challenging the concurrent findings of eviction recorded by the Trial Court and the First Appellate Court.

(2.) The Respondent is the landlord of the suit premises being Shop No. 1 and Shop No. 2 G, situated at Ground Floor and First Floor, of Nira Villa Building, Khar, Mumbai-400 052. The landlord filed two suits for eviction on four grounds viz. Arrears of Rent, Sub-Letting, Permanent Additions and Alterations, and Change of User as per the Maharashtra Rent Control Act. The Defendant appeared in the matter and filed his written statement. The evidence was led by the Plaintiff by examining the Plaintiff himself and on behalf of the Defendant, two witnesses were examined.

(3.) The Trial Court and the Appellate Court decreed the suits on the ground of "sub-letting" and "arrears of rent".