Bombay High Court
Kasturbhai Manibhai Nagarseth vs Hiralal D. Nanavati on 27 February, 1922
Equivalent citations: (1922)24BOMLR350, AIR 1923 BOMBAY 23(1)
JUDGMENT Norman Macleod, C.J.
1. We think that in this case a certificate to appeal to His Majesty's Privy Council must be granted. The plaintiff's seek to eject their tenant in order that they may occupy the premises themselves; while the tenant seeks the protection of the Bombay Rent Act. The decree, therefore, allowing possession of the tenancy involves directly a claim or question to or respecting property over Rs. 10,000, as the monthly rent of the premises is Rs. 275 and capitalised at twenty years' purchase the value of the property will be over Rs. 10,000.
2. Costs to be costs in the appeal.