FITTER PEERA SAHEB Vs. K BALACHANDRA RAO

JUDGEMENT

(1.) This Revision Petition under Section 50 of the Mysore Rent Control Act. 1961, (hereinafter referred to as the Act), is by a tenant against whom a decree for eviction was made by the Munsiff at Bellary and affirmed by the District Judge at Bellary. The petitioner and the respondents will hereinafter be referred to respectively as the tenant and the landlords.

(2.) The premises are occupied by the tenant for his residence. Though the landlords sought for eviction of the tenant on three grounds, the decree for eviction has been only on the ground specified in Clause (h) of Sub-section (1) of Section 21, namely, the premises being resonably and bona fide required by the landlords for their occupation. The landlords claimed that the premises were required to provide additional accommodation for their business of manufacturing ready-made garments.

(3.) Mr. P. G. C. Chengappa. learned counsel for the petitioner, urged the following contentions in this petition.