ANNASAHEB SHIVAPPA MHAISHALE Vs. GANGABAI @ JEEVANBAI CHUNILAL RATHI

JUDGEMENT

(1.) THIS writ petition is filed by the tenant who is aggrieved by the Judgment and Order passed by the Lower Appellate Court reversing dismissal of the suit of the landlady of the Trial Court and by when the Lower Appellate Court directed the petitioner herein to deliver possession of the suit premises to the Plaintiff/Respondent herein on the ground the provisions of Section 12(3)(b) of the Bombay Rent Act, 1947 apply to that facts of the case.

(2.) IN the present matter, the short point which arises for determination is whether the petitioner was irregular in paying the rent and whether consequently Section 12(3)(b) of the Bombay Rent Act, 1947 stood attracted to the facts of the case ?

(3.) THE facts giving rise to this Writ Petition briefly are as follows :-