RAJANIKANT Vs. SWAKUL SALI

JUDGEMENT

(1.) This revision petition is filed by the tenant under Sec. 18 of the Karnataka Small Cause Courts Act, 1964 challenging the judgment and decree passed in S.C.No.14/2016 on the file of the I-Additional Senior Civil Judge, Hubballi dtd. 2/12/2021.

(2.) For the sake of convenience, parties herein are referred with original ranks occupied by them before the Trial Court.

(3.) The plaintiff-Samaj filed a suit for possession and for recovery of arrears of rent against the defendant, who is the petitioner herein. It is asserted that the plaintiff-Samaj is the owner of the suit property and suit property was let on rent w.e.f. 1/4/1988 to the defendant and tenancy is a monthly tenancy. It is further contended by the plaintiff that the plaintiff-Samaj require the suit property for its bonafide occupation and hence, the tenancy of the defendant came to be terminated by issuing a legal notice dtd. 5/4/2012. The defendant failed to vacate the petition premises and also failed to pay the arrears of rent. Hence, the plaintiff-Samaj filed a suit for possession of suit property as well as for recovery of arrears of rent.