ANANDA Vs. V. KRISHNAPPA

JUDGEMENT

(1.) The petitioner aggrieved by the order dated 06.06.2019 vide Annexure-A, has filed this Writ Petition.

(2.) Brief facts of the case are that the respondent herein had filed a suit for ejectment in S.C.No.1949 of 2016 against the petitioner on the ground that the respondent has become the owner of the suit schedule property by virtue of the Registered Will dated 18.07.2008. It is further pleaded that the petitioner herein was a tenant under Muniswamappa @ Chinnappa in respect of the portion of the said building and the said Muniswamappa @ Chinnappa executed a Registered Will dated 18.07.2008 bequeathing the suit schedule property in favour of the respondent. Muniswamappa @ Chinnappa died on 16.08.2011. After the death of Muniswamappa, the respondent became the landlord of the suit schedule property. The respondent requested the petitioner to vacate the suit schedule property and further the petitioner fell in arrears of rent. The respondent issued legal notice calling upon the petitioner to pay the arrears of rent and to vacate the premises. The petitioner did not reply to the said notice. Hence the respondent is constrained to file the suit.

(3.) The petitioner appeared and filed his written statement denying the relationship of landlord and tenant and sought for dismissal of the suit.