PETKAR SHANKAR RAO Vs. T PUSHPA

JUDGEMENT

(1.) THIS is a revision petition filed by the tenant against the order of eviction passed in H. R. C. No. 10164 of 1992 on the file of the learned small Causes Judge, Mayo Hall, Bangalore directing eviction of the petitioner from the petition schedule premises.

(2.) THE brief facts of the case are the respondents filed the eviction petition under Section 21 (l) (h) of the Karnataka Rent Control Act, 1961 seeking possession of the premises in question for their bona fide use and occupation for running a printing press. The petitioner filed objections to the eviction petition.

(3.) ON the earlier occasion, by an order dated 30-9-1994 the Trial court dismissed the eviction petition. Aggrieved by the said order, the respondents preferred H. R. R. P. No. 1877 of 1994 before this Court which was allowed on 18-7-2000 and the matter was remanded to the Trial court upholding the bona fides of the petitioners and holding that the landlords require the petition schedule premises for their bona fide use and occupation but the matter was remanded only to find out any feasibility of making a partial eviction. Therefore, the question of considering the other aspects of the matter by the Trial Court did not arise in view of the order passed by this Court in the earlier revision petition.