K M NANJAPPA Vs. N NAGARAJ

JUDGEMENT

(1.) ). THE revision is filed against the order passed by the District Judge, Bangalore Rural District, Bangalore in RRP No. 5 of 1999. The petitioner is the tenant. The respondent/landlord made an application for eviction of the petitioner from the petition premises situated at kanakapura under Sections 21 (l) (c), (h), (i), (o) and 21-C of the KRC act. The grounds under 21 (l) (c), (h), (i) and (o) are given up. Only ground under Section 21-C is urged for securing eviction.

(2.) IT was the case of the petitioner that he was employed in Karnataka Public Service Commission at Bangalore and that he retired from service on 31-3-1989. After his retirement the landlord/respondent submitted that he wants to go to Kanakapura and peacefully reside in the petition premises at Kanakapura. The Trial Court allowed the eviction under Section 21-C of the KRC Act. In revision District Judge also confirmed the order under Section 21-C of the KRC Act. Being aggrieved, the present revision is filed.

(3.) SRI R. B. Sadashivappa appearing for the petitioner relied on the ruling of this Court in C. Somashekar v K. R. Chokkalinga Raju, at paras 7 and 8 it is held thus: "7. The object and reason for introducing Section 21-C is found in the statement of objects and reasons, in the Amendment Bill it reads thus: