- (1.) Special leave granted.
(2.) Respondents obtained a decree for possession against the appellants in Regular Civil Suit No. 146 of 1964 on the ground that the respondents bona fide required, the suit premises for their personal use and occupation. The decree was made under Sec. 13(1)(g) of the Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947. This decree was finally confirmed by the order of this Court when petition for special leave to appeal filed by the appellants-tenants was dismissed by this Court. Thereafter the decree for eviction was put into execution and physical possession of the premises involved in the dispute was handed over to the respondents on August 24, 1972. As the respondents failed to use the premises for which possession was obtained, an application was moved by the appellants for being re-inducted into possession as provided by Sec. 17 of the Act. As there was some delay in moving the application, a petition was filed under Sec. 5 of the Limitation Act praying for condoning the delay in making the application. The Trial Court by its order dated December 8, 1978 held that the appellants have made out sufficient case for being prevented from moving the application in time and delay was condoned. The respondents filed a revision petition which was heard by the learned Assistant Judge who reversed the findings of the trial Court and held that no case was made out for condoning the delay. After an unsuccessful revision petition to the High Court, the appellants filed this appeal by special leave.
(3.) Mr. M. N. Phadke, learned counsel who appeared for the respondents urged that both the learned Assistant Judge and the High Court were fully justified in holding that no convincing ground was made out before the trial Court for condoning the delay. One has merely to peruse the convinving reasons given by the trial court for condoning the delay. The learned trial Judge also noticed that till the date of his order, the demised premises were not put to use for which possession was obtained. The approach of the trial Court was both fair and reasonable and the conclusion recorded by it is convincing.;