LAWS(KAR)-2012-11-149

JAVEED PASHA S/O ABDUL RAHIM KHAN, 50 YEARS, AT NO. 27, KASHI VISHVESHWARA TEMPLE ROAD, SULTANPET, BANGALORE - 560053 Vs. K.V. JAGANNATH S/O LATE K. VENKOBA RAO, 60 YEARS, AT NO. 27, KASHI VISHVESHWARA TEMPLE ROAD, SULTANPET BANGALORE - 560053@R

Decided On November 16, 2012
Javeed Pasha S/O Abdul Rahim Khan, 50 Years, At No. 27, Kashi Vishveshwara Temple Road, Sultanpet, Bangalore - 560053 Appellant
V/S
K.V. Jagannath S/O Late K. Venkoba Rao, 60 Years, At No. 27, Kashi Vishveshwara Temple Road, Sultanpet Bangalore - 560053@R Respondents

JUDGEMENT

(1.) THIS revision petition is filed against order of eviction made in S.C.No. 1292/2011 dated 08.11.2011. I have heard Sri. S. Shaker Shetty, learned counsel for petitioner and Sri. Sangamesh R.B., learned counsel for respondent.

(2.) SRI . S. Shaker Shetty, learned counsel for petitioner/tenant has made following submissions:

(3.) I have gone through the evidence on record. It is not disputed and cannot be disputed that as per lease deed entered into between the parties (which is not disputed by either parties) schedule premises measures 10'x15'. The schedule premises is a corner shop. This fact is mentioned in the quit notice issued by the respondent/land lord.