P.V. KOSALRAM Vs. K. NAGAMMA

JUDGEMENT

(1.) This HRRP under Sec. 46(1) of the Karnataka Rent Act, 1999, is filed challenging the order dtd. 27/11/2013 passed by the Chief Judge, Court of Small Causes at Bangalore in H.R.C.No.181/2012, dismissing the petition filed under Sec. 27(2)(r) of the Karnataka Rent Act, 1999.

(2.) The petitioner who is the purchaser of the subject premises by virtue of a registered sale deed dtd. 29/3/2011 issued a notice to the respondent-tenant, calling upon him to vacate the subject premises, stating that he is the purchaser of the subject premises and also the same is required for his residential purpose.

(3.) The respondent issued a reply to the said notice denying the relationship of landlord and tenant, and also stated that there was no attornment of tenancy and also denied other averments made in the notice.