KASHINATH SIDRAMAPPA JIGAJINNI Vs. SHEKHAR

JUDGEMENT

(1.) This revision petition is filed under Sec. 115 of CPC challenging the order dtd. 4/10/2018 passed in HRC.R.P.No.4/2018 on the file of IX Additional District and Sessions Judge, Belagavi, questioning allowing the revision petition and setting aside the order passed in HRC No.18/2014 filed under Sec. 27(2)(a)(r) and 31(1)(c) of the Karnataka Rent Act, 1999.

(2.) The factual matrix of the case of the landlords/petitioners before the II Additional Civil Judge and JMFC., Belagavi at Belagavi is that the shop premises measuring East to West 7 feet and North to South 12 feet comprised in C.T.S.No.1542/4 situated at Maruti Galli, Belagavi, has been purchased by the petitioners vide Sale Deed dtd. 19/8/2013 and the respondent, who being the tenant has not paid the rent and also he is in need of the premises for family business and also invoked Sec. 31(1)(c) of the Karnataka Rent Act being the senior citizens i.e., petitioner Nos.1 and 2.

(3.) The Trial Court after considering the material on record allowed the petition vide order dtd. 4/4/2018 under Sec. 27(1)(a)(r) and 31(1)(c) of the Karnataka Rent Act. Being aggrieved by the same, the tenant has filed HRC.R.P.No.4/2018 and the same has been allowed reversing the order passed in HRC petition. Hence, the present petition is filed before this Court.