KHURSHED RUSTOM ENGINEER Vs. AJITA RANJIT MADHAVJI

JUDGEMENT

(1.) Heard Mr. Pradeep Thorat, learned Counsel for the Applicant and Mr. Viren Asar, learned Counsel for the Respondents. Challenge:

(2.) By the present Writ Petition, challenge is to the legality and validity of the Judgment and Decree dtd. 20/2/2019 passed by the learned Judge, Small Causes Court, Mumbai in R.A.E. Suit No.1038/1876 of 1998 as well as the Judgment and Decree dtd. 23/10/2024 passed by the learned Appellate Bench of Small Causes Court, Mumbai in Appeal No.150 of 2019. Both the learned Courts have passed concurrent decree on the ground of acquisition of an alternate premises and on the ground of bonafide requirement.

(3.) Mr. Thorat, learned Counsel for the Applicant raised the following contentions :-