GAUTHAMACHAND D JAIN Vs. SREE ENTERPRISES

JUDGEMENT

(1.) This revision petition is filed under Sec. 18 of the Karnataka Small Cause Courts Act, 1964 (for short, ' Small Cause Courts Act ') by the petitioner/defendant challenging the order dtd. 29/1/2018 passed by the 18th Additional Judge, Court of Small Causes, Bangalore in S.C.No.579/2016, whereby the suit filed by the plaintiff for ejectment was allowed.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial court.

(3.) The brief facts of the case are that the plaintiff is the owner of the suit schedule premises, the defendant became a tenant under the plaintiff through an unregistered rental agreement dtd. 20/11/1987. He was carrying on the business in the name and style of M/s.M.M.Saree Center by paying a rent of Rs.3,509.00per month, subject to enhancement of rent of 10% every three years from the date of the agreement. The extent of the premises is 300 sq.ft. including the facilities available and the shop in his occupation is privately numbered as Shop No.9.