SHREE KRISHNA TRADING COMPANY Vs. ARVIND WAMANRAO NAGPURKAR

JUDGEMENT

(1.) This petition by tenant takes exception to appellate judgment by the learned District Judge whereby he reversed the dismissal of suit seeking petitioner's ejectment, and instead, decreeing the suit, ordered petitioner's ejectment on the ground of bona fide need of respondent/ landlord.

(2.) The fact, material for deciding this petition are as under :

(3.) The landlord claimed that he had taken retirement from his employment with MSRTC and had received about Rs. Four Lacs as retirement benefits and thus had sufficient funds. His wife was serving as a teacher. His sons were 20 and 16 years old. The landlord himself had no work. He, therefore, wanted to start grocery and general stores in the suit premises, which would also provide employment to his sons in business as both the sons were of growing age. He pleaded that tenant could relocate his business elsewhere and greater hardship would be caused to him than that to tenant if decree was refused.