AIR 1990 SUPREME COURT 2053 ::1993 BomRC 558 ::(1992) 1 MahLR 778 ::(1991) 1 All RentCas 244 ::1990 (4) SCC 700 ::(1991) 17 All LR 541 ::(1991) 1 APLJ 31 ::(1991) 3 Bom CR 639 ::1991 HRR 418 ::(1991) 1 RenCR 49 ::(1991) 2 RenCR 49 ::(1991) 1 RentLR 616 ::(1991) 2 RenCJ 718 ::(1991) 2 CurLJ(CCR) 167 ::(1991) 2 JT 434 (SC)

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): K. Jagannatha Shetty, P. B. Sawant, M. M. Punchhi , JJJ

Bombay Rents, Hotel and Lodging House Rates (Control) Act (57 of 1947) , S.13— Death of tenant - Widow and two sons left behind - Suit filed by landlord for eviction on ground of bona fide requirement and default in payment of rent - Respondent one of sons not impleaded - Ex parte decree passed in favour of landlord - Ex parte decree obtained against mother and brother is not binding against respondent - Decree cannot be kept alive against two other tenants - Possession could not be given to respondent exclusively - Ex parte decree set aside with direction to implead respondent as party to suit. Decision of Bombay High Court, Reversed.AIR 1963 SC 468 and AIR 1989 SC 1470, Distinguished. (Para 4)