SHA CHANDRAKANTH Vs. SHARADAMMA

JUDGEMENT

(1.) THIS revision petition by the defendants (tenants) is directed against the judgment dated 01/12/2011. By the impugned judgment, the trial Court has decreed the suit for ejectment filed by the respondent (widow) by directing the petitioners/tenants to quit and vacate the suit schedule shop premises measuring 22 1/2 ft. x 17 ft., within three months. The trial Court has also directed for an enquiry under Order 20 Rule 12 of the CPC for determination of mesne profits.

(2.) I have heard the learned counsel appearing for the appellants/tenants and the learned counsel appearing for the respondent/landlord.

(3.) HOWEVER, learned counsel appearing for the respondent/landlord, by referring to the reasoning of the trial Court, submitted that all the above contentions are properly considered by the trial Court and hence the Revision Petition is devoid of merit and is liable to be dismissed. He has specifically referred to the following reasoning of the trial Court: