RUDRAPPA MAHADEVAPPA HUMBI Vs. SHIVALINGAPPA GURUPADAPPA TANDUR

JUDGEMENT

(1.) THIS is tenants' revision petition under Section 115 of the Code of civil Procedure against the order of eviction passed on the ground of sub-letting by the Rent Court in H. R. C. No. 26 of 1977 and confirmed by the Revision Court in C. R. P. No. 13 of 1982.

(2.) THE facts leading to the filing of the present revision petition are as under:

(3.) RESPONDENTS herein are the landlords. They had leased an agricultural land measuring 3 acres 25 guntas bearing Sy. No. 61/2 situated at haveri Town under a. registered lease deed dated 14-7-1926 for a period of 50 years on a yearly rent of Rs. 100/ -. The lease deed "permitted the tenants to put up a 'ginning Factory at their cost, after obtaining the necessary permission, and at the end of the lease period, the lessees were permitted to remove all constructions made by them", when they handed over the vacant possession to the lessors-landlords herein.