TARUNA BOLTS Vs. ALZIRA BRAGANZA E RODRIGUES

JUDGEMENT

(1.) IN this petition, the petitioners have challenged the judgment and order dated 14/10/1999 passed by the President of the Administrative Tribunal, Goa, in Eviction Appeal No.17/93 and Eviction Appeal No.42 of 1999 arising out of the judgment and order dated 29/6/1999 passed by the Additional Rent Controller-II, Mapusa, Goa in Eviction Case No.RENT/MAP/38/39. The petitioners have also challenged the judgment and order dated 29/6/1999 passed by the Additional Rent Controller, Mapusa in Eviction Case No.RENT/MAP/38/39. The petitioners are the original respondents in Rent Eviction Case No.38/99. The petitioners are the tenants and respondent 1 is the landlady.

(2.) BRIEF facts giving rise to the petition may be shortly stated:

(3.) THE Additional Rent Controller, Mapusa, conducted an enquiry in the matter and came to the conclusion that respondent 1 had failed to prove the ground of non-payment of rent under section 22(2) of the Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 (for short, � the said Act). He further held that respondent 1 had proved that the suit premises are required by her for her bona fide personal occupation. The Rent Controller thus granted the application of respondent 1 on the ground of bona fide personal requirement under section 23 of the said Act by his judgment and order dated 29.4.93.