RAMESH KASHINATH PATANGE Vs. SANJIVA PADMANABHA BHAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in this Petition is to the judgment and decrees dated 12th Aug., 1985 and 12th Jan., 1998 made by the trial Court and Appeal Court ordering the eviction of the Petitioner from the suit premises on the ground that the Respondent-landlord required the same reasonably and bonafide.

(3.) Mr. Bobade, learned counsel for the Petitioner submits that in the present case, there is clear evidence that the Respondent, who are also the landlord of the adjoining building had let out room Nos. 8, 11, 20, 28 and 32 to some other tenants during the pendancy of the proceeding. He submits that from this it is evident that the so called need of the Respondent was neither reasonable nor bonafide. He submits that since this material evidence was not considered by the two Courts in proper perceptive, findings recorded by the two Courts on the issue of reasonable and bonafide requirement suffer from perversity and warrant interference.