KISANDAYANUMANO Vs. VITHAL VISHNU MOHANDALO

JUDGEMENT

(1.) Special leave granted.

(2.) The petitioner is a barber by profession. He is occupying a shop premises measuring 10 ft. x 18 ft. in which he has been carrying on hair cutting saloon. The monthly rent payable in respect of the premises is Rs 17 and it appears to be the standard rent. The landlord brought an action for eviction of the petitioner for not paying rent for six months and also on account of change in use of the premises. It was alleged that the tenant stopped using it as a barber shop and started using it for the purpose of only residence. The trial Judge ordered eviction. On appeal, however, the District Judge, Kohlapur set aside the eviction decree. But the High court on a revision agreed with the trial Judge on the question of change of user. It has been held that the tenant has joined the service in State Transport Undertaking as a driver and ceased to carry on his business and used the premises for residence.

(3.) It is not in dispute that the tenant joined service as a driver in the maharashtra State Road transport Corporation but his case, however, was that he was working as a part time barber in his spare time in the morning and evening. This evidence has been supported by DW 2 also who in turn has stated that the tenant has been using the back portion of the premises for the residential purposes during all these years since he has no other premises.