GAUTAM BHALCHANDRA KAMBLE Vs. GOVINDKUMAR NARAYANLALJI LAHOTI

JUDGEMENT

(1.) HEARD advocates for the petitioner and the respondent.

(2.) THIS revision is filed by the tenant challenging the order of the Appellate Court i. e. the District Judge, Latur dated 15-3-90.

(3.) THE landlord had filed eviction proceedings against the tenant on the ground that tenant has been using the premises in contravention of the rent deed and using the same for the purpose other than for which the premises were leased and has committed breach of the terms of the rent deed and was liable to be evicted. According to the landlord, when the premises were leased to the tenant, he has specifically agreed in the rent deed by Clause - 5 not to store explosives, kerosene, petrol and fodder, which is not permissible under the Insurance Companies Rates. However, the tenant in contravention of this Clause, started selling fire crackers in the premises on Diwali of 1980 and therefore he committed breach of rent note.