AIR 2017 SUPREME COURT 2527 ::2017 (4) ABR 830 ::(2018) 1 CLR 1170 (SC) ::(2017) 3 CivLJ 775 ::(2017) 2 All RentCas 466 ::(2017) 3 CivilCourtC 824 ::2017 (14) SCC 132 ::(2017) 5 Scale 271 ::(2017) 2 CurCC 318 ::(2017) 5 AllMR 447 (SC) ::(2017) 122 All LR 878 ::(2017) 4 ICC 325 ::(2017) 5 Mad LW 131 ::(2017) 4 KCCR 421 ::2017 (2) KLT SN 105 (SC) ::(2017) 1 RenCR 562 ::(2017) 2 RentLR 338 ::(2017) 175 AllIndCas 129 (SC)

Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): Jagdish Singh Khehar, N. V. Ramana, D. Y. Chandrachud , JJJ

(A) Maharashtra Rent Control Act (18 of 2000) , S.16(g)— Recovery of possession - Bona fide need - Landlords being unemployed requiring premises for business purposes - Tenants claiming that property required by landlord not for business but for sale, not established - Landlord selling other two shops to existing tenant and not third party, reflecting compelling circumstances and financial need of landlord - Tenants liable to vacate premises. Civ. Rev. Appln. No. 50 of 2013, D/- 22-9-2014 (Bom), Reversed. (Para 11) (B) Civil P.C. (5 of 1908) , S.115— Maharashtra Rent Control Act (18 of 2000) , S.16(g)— Concurrent finding of facts - Interference with - Suit for recovery of possession by landlord for bona fide need - Revisional Court interfering with factual findings, reversing order of Trial Court passed in favour of landlord - Improper. Civ. Rev. Appln. No. 50 of 2013, D/- 22-09-2014 (Bom); Reversed. (Para 13) .....