B. BHASKAR HEGDE Vs. KALLAPPA LINGAPPA

JUDGEMENT

(1.) THIS is a tenant's revision petition under Section 115 of the Code of Civil Procedure. The respondent herein is the landlord. He had leased to the Revision Petitioner two non-residential stalls bearing CTS No. 4524 situated at Hubli for running Milk Parlour on a monthly rent of Rs. 175/- for each of the stalls. He filed an Eviction Petition on three grounds :

(2.) THIS petition was contested by the tenant. The tenant while admitting the construction put up by him contended that the said construction was purely a temporary one and constructed with the permission of landlord. In so far as other grounds of eviction, the tenant denied the same.

(3.) AGGRIEVED by the said decision, the tenant preferred a Rent Revision Petition under Section 50 of the Karnataka Rent Control Act before the Additional District Judge, Hubli. The learned District Judge by his order dated 21-12-1996, after re-appraising the evidence concurred with the findings of the learned Trial Judge and dismissed the Revision Petition. These two orders are under challenge.