S DAYANANDA Vs. KRISHNARAJENDRA CO OPERATIVE BANK LTD

JUDGEMENT

(1.) THE appellant has challenged the judgment and decree of eviction passed by the Trial Court, confirmed in appeal.

(2.) THE appellant herein is the defendant and the respondent instituted the suit for eviction of the appellant. THE suit property is a shop premises described in the schedule to the plaint. THEre is relationship of landlord and tenant between the plaintiff and the defendant. THE rent is Rs.325/- per month. As the plaintiff required the premises for its own use and occupation, it issued a notice terminating the tenancy of the defendant. As the defendant did not vacate the suit property, the suit came to be instituted.

(3.) TAKING into consideration the submission made and the reasonable time required for the appellant to hand over the vacant possession, it appears just and proper to grant reasonable time.