PANDURANG NARNARAYAN KADAM Vs. RAMCHANDRA BAPU JADHAV

JUDGEMENT

(1.) The present writ petition is filed by the original-defendant-tenant and prayed to interfere with the concurrent finding given by the Courts below, granting a decree for possession on the ground of a bonafide need of the respondent-landlord.

(2.) Heard, the learned Counsel, Mr. Reddy for the petitioner and the learned counsel Mr. Rairkar for the respondent. With the assistance of the learned advocates appearing for the parties, I have gone through the record and the reasoning given by the courts below. The material on the record, apart from the evidence in support of the same, left no doubt that the respondent-landlord has made out the case of bonafide need, as contemplated under the Bombay Rent, Hotel and Lodging house Rates Control Act, 1947 (for short bombay Rent Act).

(3.) The respondent-landlord, in the present case need the premises for use and occupation and the same has been supported by the evidence, which remained unrebutted. Both the Courts below therefore, even after considering the comparative hardship have granted the decree for possession.