B T PALAV Vs. RUKUMINI TUKARAM INDULKAR

JUDGEMENT

(1.) HEARD Mr. Rane, Advocate, for petitioner and Mr. Apte, Advocate for respondent.

(2.) BOTH the Courts below have granted decree for eviction in favour of respondent and against the petitioner on the ground under Section 13 (1) (k) and 13 (1) (l) of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947.

(3.) THE Courts below have also concurrently held that the suit premises has not been used by the petitioner/tenant without reasonable cause for the purpose for which it was let out for continuous period of six months immediately preceding the filing of the suit and the said concurrent finding of fact is also recorded on appreciation of entire evidence on record warranting no interference by this Court in extra ordinary jurisdiction.