BHARATHI DEVI Vs. B.M. DEVANANDA

JUDGEMENT

(1.) This revision petition is filed against the eviction order passed under Section 27(2)(a) and 27(2)(r) of the Karnataka Rent Act, 1999 (for short, 'the Act'). I have heard Sri. V.B. Shiva Kumar, learned Counsel appearing for petitioner and Sri. N.V. Manjunath, learned Counsel appearing for respondent.

(2.) The learned Trial Judge, accepting the case of respondent-landlord that schedule premises is required for using the same as a godown for novelty business carried on by respondent-landlord in Taragpet has allowed the petition under Section 27(2)(r) of the Act. The learned Trial Judge has rejected the contention of tenant that alternate suitable premises was available to landlord, and he had let out the same for enhanced rent. The learned Trial Judge has held that petitioner was in arrears of rent at the rate of Rs. 2,000/- p.m. from April 2011 to July 2011 and directed to pay rent within 30 days from the date of the order failing which the tenant shall vacate and handover vacant possession of petition schedule premises in favour of petitioner.

(3.) Sri. V.B. Shivakumar, learned Counsel appearing for petitioner has made the following submissions: