A K ROY Vs. S M THAKKAR

JUDGEMENT

(1.) This is an application in revision against the order of the Executive Magistrate, Greater Bombay, dated the 3rd June, 1976. The facts of this case are rather peculiar and the petitioner is being thrown from pillar to post for getting justice.

(2.) According to the petitioner, he was induced into the disputed flat in a Co-operative Housing Society by respondent No. 3, who is an allottee thereof from the Society. This event occurred in November 1971. The licence fee or the compensation was Rs. 176/- per month. In November 1973 the Bombay Rent Act came to be amended giving protection to the licensees. According to the petitioner, this disturbed respondent No. 3 and he began harassing in one way or the other.

(3.) In July, 1974 respondent No. 3 filed a Criminal Complaint for assault in the Vikroli Court against the petitioner and his wife. That case was transferred to Dadar Court and numbered as Criminal Case No. 50/S of 1974 of the 13th Court, Dadar. That complaint was ultimately disposed of on August 25, 1975 acquitting the petitioner and his wife of the charge of assault.