K.MANJU Vs. B.PURUSHOTTAM

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and also the learned counsel for the respondent.

(2.) In this regular second appeal under Sec. 100 of the Code of Civil Procedure, 1908, the defendant in O.S. No.367/2008 on the file of IV Addl. Civil Judge, Mysuru is questioning the concurrent judgments and decrees of the trial court and first appellate court. The trial court granted the decree for ejectment in favour of the plaintiff/landlord and the first appellate court confirmed it.

(3.) The plaintiff is the landlord and the defendant is the tenant. The relationship of landlord and tenant is evidenced in undisputed registered lease deed dtd. 17/4/2004 (Ex.P.64). The tenure of the lease is 30 years 5 months from the date of execution of lease deed.