A G KRISHNA MURTHY Vs. A R RAJANNA

JUDGEMENT

(1.) THIS revision under Section 50 (1) of the Karnataka Rent Control Act, 1961 (the Act' for short) is filed by the petitioner-tenant being aggrieved by the order dated 27-2-1997 passed in H. R. C. No. 1604 of 1990 on the file of the Additional Judge, Court of Small Causes, Bangalore, allowing the petition filed under Section 21 (1) (h) of the Act.

(2.) THE landlord, first respondent filed the eviction petition in the court below on the ground that the petition shop premises is required by his son for purposes of establishing a tool and die shop. The landlord pleaded in the petition that he had taken voluntary retirement from the state Government. His son has secured a diploma in tool and die making from the Government Toolroom and Training Centre, Rajajinagar and has undergone intensive training for six months but still he could not get a suitable employment despite earnest efforts. The shop is needed to establish the tool and die making shop. The shop is situate in a commercial area and suitable for the purpose for which it is proposed to be used. The landlord also issued notices to the petitioner and the second respondent for vacating the premises but they have declined to comply with the request. Hence, the landlord filed the eviction petition.

(3.) THE revision is preferred by the first respondent alone. For the sake of convenience the contesting parties are referred to as landlord and tenant.