NAHIM Vs. SIDDAMMA

JUDGEMENT

(1.) This civil revision is filed under Sec. 115 of Civil Procedure Code, challenging the judgment and award passed in SC No.19/2016 on the file of II Additional Senior Civil Judge and CJM, Belagavi, dtd. 16/11/2022.

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

(3.) The brief facts leading to case are that the plaintiff has filed suit against defendants for ejectment of the schedule premises. It is contended that the properties was leased out to the father of defendant nos.1 and 2 by name late Ibrahimsab Maskewale to run the business on monthly rent of Rs.500.00. It is asserted that after the death of Ibrahimsab Maskewale, defendant nos.1 and 2 continued in possession of the suit property. It is asserted that the plaintiff requires suit schedule premises for her personal occupation and therefore, she has issued a notice dtd. 17/2/2010. But, the defendant nos.1 and 2 by sub- letting the petition premises to defendant no.3 are receiving the rent and all the legal compliance have been made and hence, he claimed possession of the suit premises.