Bombay High Court
Hiralal D. Nanavati vs Kasturbhai Manibhai Nagarseth And Ors. on 27 February, 1922
Equivalent citations: 67IND. CAS.938
JUDGMENT
1. We think that in this case a certificate to appeal to His Majesty's Privy Council most be granted. The plaintiffs 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.