KAIKHUSRU NUSSERWANJI BAHADURJI Vs. NAMDAR A KHORAMSHAHI

JUDGEMENT

(1.) THE substantial question of law involved in the Second Appeal is whether the respondent can claim protection of the provisions of the Bombay Rent, Hotel & Lodging House Rates Control Act, 1947 (hereafter referred to as the Bombay Rent Act, for short).

(2.) A few facts are as follows:-

(3.) THE learned Counsel for the respondent supported the judgment and order passed by the Court below.