REGENT COMPUTRONICS PVT. LTD.

JAIN CLOTH STORES, BANGALORE Appellant

V/S

M.KEWALCHAND (DECEASED) BY L.RS Respondents

Referred Judgements :-

BULAQI DAS MADAN MOHAN V RAM SARUP [REFERRED TO]
BIMAL PARSHAD JAIN V NIADARMAL [REFERRED TO]
S.D. PATEL V H.R. THIPPAIAH [REFERRED TO]
RUKAMODDIA DASTAGIRSAB V BASAWWA AND OTHERS [REFERRED TO]
HARICHARANDAS V V.K. SATYANARAYAN [REFERRED TO]
JHABAR MAL CHOKHANI V JINENDRA PERSHAD [REFERRED TO]
PRATAPSINGH V JAIBUNNISA BEGUM [REFERRED TO]
D.C.BHATIA AND OTHERS V UNION OF INDIA AND ANOTHER [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
KARAM SINGH SOBTI VS. PRATAP CHAND [REFERRED TO]
NATHULAL VS. PHOOLCHAND [REFERRED TO]
M M QUASIM VS. MANOHAR LAL SHARMA [REFERRED TO]
NASTRUL HAQUE VS. JITENDRA NATH DEY [REFERRED TO]
VARIETY EMPORIUM VS. V R M MOHAMMAD IBRAHIM NAINA [REFERRED TO]
BHAGAT RAM SHARMA VS. UNION OF INDIA [REFERRED TO]
BURMAH SHELL OIL DISTRIBUTING NOW KNOWN AS BHARAT PETROLEUM COR PORATION LIMITED VS. KHAJA MIDHAT NOOR [REFERRED TO]
BUDHU MAL RAM PHAL VS. MAHABTR PRASAD:MAHABTR PRASAD [REFERRED TO]
CARONA SHOE COMPANY LIMITED VS. K C BHASKARAN NAIR [REFERRED TO]
BHOOLCHAND VS. KAY PEE CEE INVESTMENTS [REFERRED TO]
KRISHNA MURARI PRASAD VS. MITAR SINGH [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
KRANTI SWAROOP MACHINE TOOLS PVT LIMITED VS. KANTA BAI ASAWA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
AMBALAL SARABHAI ENTERPRISES LIMITED VS. AMRIT LAL AND CO [REFERRED TO]
SUB REGISTRAR NALGONDA DIST VS. AMARANAINI CHINA VENKAT RAO [REFERRED TO]
MALIKAJAPPA BHIMAPPA BENNUR VS. BHIMAPPA KASHAPPA PARASANNAVAR [REFERRED TO]
SHIVANNA VS. GANGAMMA [REFERRED TO]
CHUNILAL PARASRAM VS. BOM MISC P LTD [REFERRED TO]
RAMAIAH VS. NARASAIAH [REFERRED TO]
K VISVANATHIAH SETTY VS. S R CHIKKA VEERAPPA [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
NARASIMHASETTY VS. PADMASETTY [REFERRED TO]
D B AVALAKKI VS. UNION OF INDIA [REFERRED TO]
SAPTAGIRI COMPLEX BANGALORE VS. BHUPATHI NAIDU [REFERRED TO]
KRISHNA AGGARWAL VS. SATYA DEV [REFERRED TO]

JUDGEMENT

(1.) THIS revision petition under Section 50 (1) of the Karnataka Rent control Act, 1961 (hereinafter referred to as 'the repealed Act'), is filed by the tenant against the order of eviction dated 27-6-1997 passed by the Small Causes Court in H. R. C. No. 4351 of 1980.

(2.) THE deceased respondent was the landlord and petitioner was the tenant in the Trial Court. The respondents herein are the legal heirs of deceased landlord. For the sake of convenience, the rank of the parties is referred to as 'landlord' and 'tenant' respectively.

(3.) THE brief facts of the case are, the landlord filed petition in H. R. C. No. 4351 of 1980 under Section 21 (1) (a) and (h) of the repealed Act seeking eviction of the tenant on the ground that the tenant is in arrears of rent and that the landlord requires the petition schedule premises for his bona fide use and occupation. The tenant resisted the eviction petition denying the claim of the landlord and the jural relationship and taking various stands and prayed for dismissal of the petition. The stand of the parties will be referred to while considering the revision petition on merits. Parties led evidence and produced documents' in support of their case. Upon appreciation of the material evidence placed on record, the Small Causes Court by its order dated 27-6-1997 allowed the eviction petition on all the grounds urged in the eviction petition directing the tenant to vacate and deliver vacant possession of the petition schedule premises to the landlord within three months and to deposit the arrears of rent of Rs. 23,205/- within three months. Aggrieved by the same, the tenant has filed this revision petition.

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JAIN CLOTH STORES Vs. M KEWALCHAND

Referred Judgements :-

JUDGEMENT

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