RANJANA JAYANT AUNDHE Vs. ASHOK NAMDEO INAMDAR

JUDGEMENT

(1.) The Petitioner-Original Plaintiff, Advocate by profession, has challenged the concurrent finding of facts, whereby, both the Courts dismissed her suit for possession under the Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947. (for short, "the Bombay Rent Act"), on all grounds; default in paying the rent; acquiring suitable accommodation by Respondent No.1; bonafide/personal requirement; illegal subletting and also her application for enhancement of the Rent.

(2.) The Petitioner s case is as under:-

(3.) On 01/09/1978, original owner Shri Thite gave one room about 15 x 10 situated on first floor of the suit premises on rental basis to Respondent No.1 on monthly rent of Rs.100/- per month.