NARAYANBHAI BHIKHABHAI Vs. NARHARIRAO ANANDRAO BENDBAR

JUDGEMENT

(1.) This revision under Sec. 29(2) of the Bombay Rent, Hotel and Lodging House Rates Control Act, 1947 ("Rent Act" for short) is directed against the judgment and decree passed in Civil Appeal No. 207 of 1978 by the learned Second Extra Assistant Judge, Baroda reversing the judgment and decree passed by the learned Additional Judge of the Small Cause Court in Rent suit No. 3191 of 1075 on 6-5-1978.

(2.) The petitioner is the original defendant-tenant and the respondent is the original plain-tiff-landlord. The parties hereinafter will be referred to as the landlord and tenant for the sake of convenience and brevity.

(3.) The landlord initiated legal battle by filing the aforesaid suit in the Small Cause Court, Baroda for recovery of possession of the dismissed premises on the ground of arrears of rent and and act of waste.