M.S. VIJAYENDRA Vs. B.A. RAMESH

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellant.

(2.) This appeal is filed challenging the judgment and decree dtd. 29/11/2022 passed in R.A.No.12/2022 on the file of the II Additional Senior Civil Judge, Chikkamagaluru.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that the appellant herein is a tenant in respect of the suit schedule property on a monthly rent of Rs.2,500.00 and suit schedule premises is a commercial premises measuring 110 sq. feet situated at n ward No.11, I.G.Road Cross, (Christian colony road), opposite Mathias tower, Chikkamagaluu bearing municipal Assessment No.5015/3418 and the plaintiff has issued the notice against the defendant and inspite of service of notice, he did not vacate the premises hence, filed a suit for the relief of recovery of possession of the suit property.