T. SRINIVASAN S/O K. T. THANGAMURTHU CHETTIAR Vs. SRI O. SHIVARAMA BHAT, ADV. AND C. NAGANNA S/O LATE CHIKKADASA SHETTY

JUDGEMENT

(1.) THE tenant is in revision against the order of eviction.

(2.) HEARD learned counsel on both sides.

(3.) FROM what learned counsel for the petitioner Sri. O. Shivarama Bhat and Sri. K. V. Narasimhan, learned counsel for the respondent have adverted to, it is noticed that one C. Naganna sought eviction of the petitioner T. Srinivasan from the premises described in the schedule or, the premise that T. Srinivasan is a tenant under him on a monthly rent of Rs. 1010/ - in respect of the schedule premises comprising of limited accommodation of 15 ft x 5 feet. Presently, he is also in business and requires the premises in question for his own use and occupation. His son M.N. Bhaskar is doing tailoring business in the premises which is adjacent to the schedule premises. His family is facing great hardship and inconvenience to continue or develop the tailoring business in the residential portion and therefore, he requires the premises to continue his tailoring business. He had approached the tenant to vacate the premises which he agreed but failed The other ground is he is a senior citizen having crossed 65 years of age and his need is genuine and pressing.