SHAIK NAJMUDIN GULSHEER PASHA Vs. CHAMPALAL

JUDGEMENT

(1.) THIS revision petition is preferred by the petitioners-Landlords being aggrieved by the order dated 22nd June, 1996 passed by the court below dismissing the petition filed by them under Section 21 (1) (h) of the Karnataka Rent Control Act, 1961 ('the Act' for short ).

(2.) THE facts leading to this revision, briefly stated, are as follows: The petitioners are the owners of the shop which is part of the premises bearing No. 16, south Street, Yellagundapalyam, Bangalore, having purchased the same under a registered sale deed dated 29. 09. 1986. After purchase of the Property they got issued Legal notice dated 23. 07. 1987 to the respondent calling upon him to vacate the premises and hand over vacant possession as the same was required for their bonafide use and occupation. As the respondent-tenant did not cqmply with the demand made in the Legal Notice, the petitioners filed the eviction petition under Section 21 (1) (h) of the Act. The Court-below on arriving at the finding that the petitioners failed to establish the requirement of the premises for their bonafide use and occupation dismissed the petition. Hence, this revision.

(3.) I have heard the learned Counsel for both sides and perused the records.