RAMCHANDRA SAKARAM MAHAJAN Vs. HAFEEZ RAHIM BEG

JUDGEMENT

(1.) On 5/1/2023, the following order was passed :

(2.) The learned Counsel for the petitioner submits that the petitioner - landlord had filed a suit against the defendant - tenant for eviction on the ground of arrears of rent.

(3.) The trial Court has found that the respondent did not deposit rent regularly in terms of sub-sec. (3) of Sec. 15 of the Maharashtra Rent Control Act, 1999 (for short "Act of 1999"). The provision reads thus :