SHANKAR RAO, S/O SRI K. KRISHNAJI RAO Vs. SRI K. ASWATHANARAYANA RAO, SINCE DECEASED BY HIS LR.S AND SMT. ANITHA ASWATH W/O LATE SRI K. ASWATHA NARAYANA RAO AND KUM. A. PADMASHREE GAIKWAD D/O LATE SRI K. ASWATHA NARAYANA RAO

JUDGEMENT

(1.) TENANT is in revision under Section 18 of the Small Causes Act, questioning the Judgment and decree in S.C. No. 406/2005 on the file of Judge, Small Causes Court, SCCH -7, Bangalore.

(2.) HEARD learned counsel on both sides.

(3.) PETITIONER herein resisted the suit denying jural relationship of Landlord and Tenant. He denied plaintiff is the owner of the property in question and proceeded further to set up title in himself. In this regard he averred that he has been in possession of the premises from 1989 running manufacturing unit by installing lathe and other machines, the plaintiff was stranger and hence he did not feel worth replying the notice issued.