GRAHAK SANGH LTD. Vs. SMT. SUGANDHABAI KISANSA KSHATRIYA

JUDGEMENT

(1.) THE present petition has been filed by the original defendant seeking to challenge a decree for possession passed under Section 13(1)(g) of the Bombay Rent Act on the ground of bonafide requirement. Original plaintiff No. 1, respondent No. 1 herein, is the landlady in respect of premises known as 'Kiran Niwas' situated in house No. 13/81, Nasik Road, Deolali. The said premises consists of five rooms and the same were let out to the defendants which is a Co-operative society engaged in the business of grocery articles. The said society, it may, be noted, is now under liquidation and the liquidator has been impleaded in the present petition.

(2.) THE plaintiff filed the present suit for possession on the grounds of bonafide requirement, sub-letting and nuisance. It is only the first ground of bonafide requirement which was the subject-matter of submissions made before me, the other two grounds not having been pressed.

(3.) THE defendant resisted that said suit and denied the requirement of the plaintiffs greater hardship the event if decree for possession being passed.