SADASHIVA SHETTY Vs. MANJULA PRABHAKAR

JUDGEMENT

(1.) This appeal by the defendant in O.S.No.819/2015 is directed against the impugned judgment and decree dtd. 2/11/2019 passed by the XIX Addl.City Civil and Sessions Judge, Bangalore, whereby the said suit filed by the respondent - plaintiff for ejectment / eviction of the appellant - defendant from the suit schedule premises and for other reliefs was decreed by the trial court.

(2.) Though the matter is posted for admission, with the consent of both sides and the trial court records having been received, the matter is taken up for final disposal.

(3.) The material on record discloses that the respondent filed the aforesaid suit against the appellant inter alia contending that the appellant was a tenant under him in respect of the suit schedule property on a monthly rent of Rs.65,000.00 and that the said tenancy having been terminated by the respondent by issuance of a legal notice dtd. 13/9/2014 which was replied to by the appellant vide reply notice dtd. 19/8/2014 refusing to vacate and hand over possession of the suit schedule property to the respondent and as such, the respondent was constrained to institute the aforesaid suit against the appellant. It was also contended that apart from the fact that the defendant was liable to pay mesne profits @ Rs.80,000.00 per month, the defendant was also liable to pay Rs.2,24,000.00 to the plaintiff towards the damage caused by him to the schedule property.