BABULAL Vs. K SHARADAMMA

JUDGEMENT

(1.) THIS house rent revision petition under Section 46 (1) of the Karnataka Rent Act, 1999 is directed against the judgment and decree dated 7-11-2002 passed in H. R. C. No. 10237 of 1995 on the file of the court of the V Additional Small Causes Judge, Mayo Hall Unit (SCCH20), Bangalore.

(2.) UNDER the impugned order, the Court below has allowed the petition of the petitioners/joint owners/landlords therein which had been filed under Section 21 (l) (h), (i) and (j) of the Karnataka Rent Control act, 1961 and the petition having been allowed under the provisions of the Karnataka Rent Act, 1999 ('the Act' for short), which has replaced the erstwhile Act during the pendency of the petition and the respondent-tenants having been directed to vacate and hand over possession of the petition schedule premises within sixty days from the date of the order, the aggrieved tenants are in revision before this Court.

(3.) THE eviction petitioners claiming to be the joint owners of the premises in question filed a petition under the provisions noted above, one amongst which is bona fide requirement of the premises for the occupation of the owners. The petitioners claim that they have inherited the property under a Will executed by their grandfather late Krishnamurthy Naidu and that subsequent to the death of the grandfather, they have also exercised the ownership right in respect of the very premises and as against the respondent-tenants by collecting the rents and as they required the premises for their own use and occupation, they sought for eviction of the tenants.