ARUN BHIKAJI PANDIT Vs. DAULAT MADHAVRAO GAIKWAD

JUDGEMENT

(1.) Aggrieved by the decree of eviction, dated 23rd December, 2010, passed by the Joint Civil Judge, Junior Division, Ahmednagar in Regular Civil Suit No. 194/2009, as confirmed by the appellate court vide judgement and order dated 31st July, 2014, passed in Regular Civil Appeal no. 51/2011, the original defendant-tenant has filed the present civil revision application.

(2.) The respondent-plaintiff filed suit bearing Regular Civil Suit No. 194 of 2009 for eviction of the petitioner defendant on the ground that the present petitioner had made default in payment of rent. His tenancy, therefore, stands forfeited as per the provisions of section 15 of the Maharashtra Rent Control Act. Further, the respondent-plaintiff needs occupation of the suit premises for his bona fide and reasonable occupation after demolition of the entire building, including the area in his possession.

(3.) The pleadings of the respondent-plaintiff, in short, are as under :. That, the entire property wherein the suit property situates, was originally owned by one housing society. In view of the registered sale deed dated 15th July, 2008, he became the owner of the same. The petitioner was already inducted as a tenant by the predecessor for a rent of Rs. 1500/- per month. The petitioner, however, continuously remained in arrears of rent. He (respondent-plaintiff) issued notice on 3rd December, 2008 by registered post acknowledgement due for making payment of the rent due. It had come to Rs. 10,500/- till the date of filing of the suit from 01.08.2008 to 29.02.2009.