MAHARANI PRINTS Vs. BHAKTAWAR CONSTRUCTION COMPANY (P) LTD.

JUDGEMENT

(1.) THIS civil revision application challenges the judgment and order dated 8 October 2010 made by the appellate bench of the Small Causes Court at Mumbai directing the eviction of the applicant for default in the payment of rent and permitted increases.

(2.) THE Small Causes Court at Mumbai, by judgment and order dated 22 December 2006, had in fact dismissed the respondent's application seeking recovery of the suit premises. The appellate bench, by impugned judgment and order dated 8 October 2010 however, has reversed the Small Causes Court and directed eviction of the applicant. Hence, the present civil revision application.

(3.) BY notice dated 14 September 1982, issued under Section 12(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (said Act), the respondent landlord demanded from the applicant the following amounts towards arrears of rent and employment guarantee scheme tax: - -