VIVIDH PHARMACEUTICALS PVT. LTD. Vs. NILOPHER NADIR REPORTER

JUDGEMENT

(1.) THIS Civil Revision Application challenges the Judgment and Decree dated 21/11/2009 made by the Small Causes Court at Mumbai ('Trial Court') and the Judgment and Decree dated 04/09/2013 made by the Appellate Bench of the Small Causes Court at Mumbai (Appeal Court), both of which, directed the eviction of the Applicant from the suit premises on the ground that the suit premises are required by the Respondent -landlord reasonably and bona fide.

(2.) MR . Dani, learned Senior Advocate for Applicant, made the following submissions in respect of the Civil Revision Application:

(3.) THE rival contentions now fall for my determination.