GULSHEERUNNISA W/O ABDUL RAHIM M/S MADEENA TRADERS, SHOP NO. 117/1, 4TH MAN ROAD APMC YARD, YESHWANTHPUR BANGALORE-560 022 Vs. M. SRINIVAS S/O LATE MUNINAGAPPA

JUDGEMENT

(1.) ORDER of eviction is questioned by the tenant.

(2.) HEARD learned counsel on both sides touching merit. The petition is admitted and taken up for final disposal.

(3.) IN this petition, there is no doubt reiteration of all grounds urged before the trial court. In a case of this nature, it is immaterial whether the landlord bona fide needs the premises or whether there is honesty in his claim, or even whether it is pressing or urgent. Eviction is as permissible under the Transfer of Property Act. Therefore, all that the trial court had to do was to see whether there was valid termination of tenancy in accordance with law and in this regard limited defence could not have been ignored.