GURUPRASAD RAGHUNATH SWAR Vs. ALEIXO FERNANDES

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and is heard by consent.

(2.) THIS is a petition by the tenant who has suffered the order of eviction of house tenancy under Section 23 of Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968.

(3.) THE bonafide personal requirement is narrated in the plaint/petition for eviction in para 10 thereof which reads as follows:- As the premises presently occupied by the applicants and their family are grossly inadequate for the accommodation of the applicants' family, they require the suit premises for their additional accommodation. These premises are required bonafide for their accommodation.