HINDUSTAN PETROLEUM CORPORATION LTD Vs. VIRUPAKSHAPPA

JUDGEMENT

(1.) The present revision petition is directed against the order dated September 25, 1981 made by the District Judge, Dharwar, in C.R.P. No.46 of 1977 confirming the order of the Munsiff, Hubli, in H.R.C. No. 173 of 1971 dated January 20, 1977.

(2.) The respondent is the petitioner in H.R.C. No, 173 of 1971 on the file of the Munsiff, Hubli. For the purpose of proper understanding, the position of the parties in the court below would be referred to hereafter in this order.

(3.) The petitioner-landlord filed an eviction petition under S. 21 (1) (h) read with (1) of the Karnataka Rent Control Act, contending that he required the petition premises bona fide and reasonably for his own use and occupation and that greater hardship would be caused to him if the eviction is refused and that no comparative hardship would be caused to the respondent-tenant if eviction is ordered.