BHURALAL M JOGANI Vs. K G JAYALAKSHMI

JUDGEMENT

(1.) this is tenant's revision petition.

(2.) the respondent herein filed an eviction petition under Section 21(l)(h) of the Karnataka Rent Control Act, 1961, (in short the 'act'), against these petitioner seeking eviction from the schedule premises, contending that she is the owner of the schedule premises which consists of both ground floor, first floor, second floor and third floor. Her case before the trial court was that she purchased the property in question from one O.S. gupta under a registered sale deed dated 25-10-1979. Her further case was that the petitioner informed the respondent of the purpose of purchase of the schedule property namely the same required for the self occupation of herself and other members of her family. She contended if eviction is not ordered great hardship would be caused to her and her sons.

(3.) the said petition was opposed by the respondent.