BHARATHI RAMACHANDRA Vs. ANNAJI RAO VAIDYA

JUDGEMENT

(1.) Tenant is in revision against the order dated 20.9.2010 in HRC.1909/09 on the file of Chief Judge, Court of Small Causes, Bangalore. The petition is posted for admission after notice to the respondents.

(2.) Respondents initiated eviction proceedings against the petitioner from the premises described in the schedule to the petition on the premises that they require it for their own use and occupation to start a bakery. They averred petitioner herein was tenant from 1.7.1993 on a monthly rent of Rs. 200/- which was periodically enhanced, and the present rate of rent is Rs. 800/- p.m. In this regard, they issued a notice to him calling upon him to vacate, but he failed to comply. Thus, terminating his tenancy with effect from 28.2.2007, they filed eviction petition.

(3.) The tenant resisted the action on the ground eviction proceedings is ill-motivated and with sinister design; he denied they required the premises for their own use and occupation; landlords are speculators in real estate and their only intention is to evict him and to sell it for a Higher price or to re-let the premises.