K JAYANNA Vs. N V RAJANNA

JUDGEMENT

(1.) HEARD the learned counsel for petitioner and learned counsel for respondent.

(2.) THE petitioner/tenant has resisted the eviction petition interalia contending that he was in possession of property by virtue of agreement of sale dated 09.03.1988 executed by the erstwhile owner and his possession has been protected under Section 53-A of the Transfer of Property Act.

(3.) ON reconsideration of the matter, I do not find any grounds to interfere with the impugned order. The petition is accordingly dismissed.