GOPAL Vs. KUPPUSWAMY

JUDGEMENT

(1.) This is a revision petition filed bv the landlord under Sec.50 of the Mysore Rent Control Act, 1961, which is hereinafter referred to as the Act of 1961.

(2.) The landlord filed the petit "on for eviction of the tenant from the schedule premises on the ground that the same is required reasonably and bona fide for the occupation of his daughter who has no house of her own. She is married and is having a child. He, therefore, wants to accommodate the daughter and her family.

(3.) The tenant resisted the petition on the ground that the requirement of the landlord is not bona fide. The daughter since married is living seperately with her husband. The petition is the outcome of rivalry that exists between the landlord's family and himself. The petitioner was also warned at one time by the police on the complaint of the tenant. On these among other grounds, he prayed for dismissal of the petition.