V SHANMUGAM Vs. K RATHNAIAH SETTY

JUDGEMENT

(1.) the tenant is the revision petitioner. For the sake of convenience, the respondents here in, the land lords, arc referred as the petitioners, as in the trial court. They sought the tenant's eviction from a shop premises, on the ground of their requirement to occupy the shop in order to carry on their business in cloth. Hitherto, petitioners have been carrying on business in the same road in a shop belonging to one j.b. kempanna setty charities, (for short 'the charities'). The charities obtained -eviction order against the petitioners and in the said circumstances, petitioners purchased the schedule premises tenanted by the respondent (i.e., the tenant) so that after evicting the tenant, petitioners may continue to carry on their business in avenue road itself.

(2.) the tenant contested the claim of the petitioners. The trial court has accepted the petitioner's case and ordered eviction. Hence this revision petition by the tenant.

(3.) the relationship between the parties though questioned by the tenant earlier in the trial court, it is not pursued now.