S R ALLA BAKASH Vs. SHAFIA KHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard Ms. Lily Thomas, learned Counsel for the appellant and Shri Dayan Krishnan, learned Counsel for the respondent.

(3.) The tenant is in appeal against the judgment/order dated 25th June, 1999 of the High Court of Karnataka in HRRP No. 107 of 1994. In the said order the Court confirmed the order of the House Rent Controller directing eviction of the tenant under Section 21(1)(h) and (j) of the Karnataka Rent Control Act (for short 'the Act'). Section 21(1)(h) provides for eviction of a tenant on the ground of bona fide requirement of the landlord for occupation by himself or any person for whose benefit the premises are held Section 21(1)(j) of the Act provides for eviction on the ground of bona fide requirement of the landlord for the immediate purpose of demolishing the building and erecting a new structure in its place.