VENKATESH THIMMAIAH GURJALKAR Vs. S S HAWALDAR

JUDGEMENT

(1.) This Civil is directed against the judgment and order of the High court of Karnataka dated 26/10/1983 in Civil Revision Petition No. 1091 of 1981. The facts and circumstances in which the appeal arises need a brief notice at this stage.

(2.) The suit premises is a shop, which was let out by the father of the respondent-landlord, to one Thimmaiah, father of the appellant in or about 1940 for running a hair-cutting saloon on a monthly rent of Rs. 40. 00. There was a family partition and the suit premises fell to the share of the respondent- landlord, who thereafter became the owner and the landlord of the demised premises. According to the pleadings of the parties, in 1972, the original tenant Thimmaiah fell ill and stopped paying rent for the premises from January 1974 onwards. A notice was issued by the respondent-landlord tothimmaiah terminating his tenancy and asking him to hand over vacant possession of the suit premises. That notice was issued to him on 10/1/1974. a Despite the notice having been received by Thimmaiah, he did not vacate the premises and hand over possession to the landlord-respondent. Thimmaiah died on 12/7/1974. The appellant carried on the hair-cutting business in the demised premises and sent rent of the premises to the respondent-landlord, who, however, refused to receive the same on the plea that the appellant was not his tenant and was in unlawful possession of the premises. A notice was issued by the landlord to the appellant on 29/7/1974 calling upon him to hand over the vacant possession of the demised shop. Since, the notice did not evoke any response, the landlord-respondent filed a petition under Section 21 read with Section 51 (2 of the Karnataka Rent Control Act, 1961 for eviction of the appellant in the court of Principal Munsiff, Bijapur. The petition was resisted by the appellant. It was asserted that the appellant had been carrying on the hair-cutting business along with his father and that the shop which had been taken on lease by his father was taken by him in his capacity as the manager of the joint Hindu family of which the appellant was also a member. On that basis, he claimed that he had inherited the tenancy rights in the premises and that those rights did not come to an end on the death of Thimmaiah.

(3.) The Principal Munsiff, after recording the evidence came to the conclusion that the premises had not been taken by Thimmaiah as manager of the Hindu joint family and also that the appellant had not inherited the tenancy rights of Thimmaiah, who was a statutory tenant at the time of his death. Accordingly, on 18/11/1976, the petition for eviction was granted. The order of the Principal Munsiff was challenged by the appellant in revision before the learned District Judge, Bijapur. By a detailed order, the learned District Judge held that the appellant was not a tenant within the meaning of Section 3 (r) of the Mysore Rent Control Act, 1961 (hereinafter referred to as "the Act"). The learned District Judge further held that the respondent-landlord had not established any of the grounds under Section 21 (1 of the Act and, therefore, the petition for eviction was not maintainable. The revision petition was, accordingly, allowed and the order of eviction passed by the learned Principal Munsiff was set aside. The respondent-landlord preferred a revision petition in the High court against the order of the District Judge. The High court allowed the revision petition, set aside the order of the District Judge and restored that of the Principal Munsiff.