- (1.)This Civil Revision Application raises a question under Section 13(1)(c), Bombay Rents, Hotel and Lodging House Rates Control Act, 1947. The facts leading up to the suit in which the question arises are shortly these :
(2.)The opponent is the owner of the suit property, of which the applicant is a tenant. The tenancy is evidenced by a rent-note executed by the applicant on 153- 1939. It appears that the applicant was prosecuted for an offence under the Bombay Prohibition Act. The offence in relation to which the prosecution was launched took place on 10-11-1949, and the conviction was recorded against the applicant on 30-6-1950.
(3.)The opponent said that the applicant was a tenant in arrears, not having paid the rent since 1-1-1951, and also that he was guilty of conduct falling within the meaning of Section 13(1)(c), Bombay Rents, Hotel and Lodging House Rates Control Act, 1947.