RAOJI JAGACHAND MEHTA Vs. BASTHI OF NIPANI

JUDGEMENT

(1.) The revision petition by the legal representatives of the deceased tenant is directed against the order dt. 8-3-1978 passed by the Dist. Judge, Belgaum, in HRC Revn. Petn No. 19 of 1977 confirming the order of eviction passed by the Addl. Munsiff, Chikodi, in HRC No. 2 of 1973.

(2.) The petitioner-landlord filed the petition under S. 21 (1) (h) of the Karnataka Rent Control Act, 1961, alleging that the petition premises belonged to the Basti Trust and that he required the premises for the purpose of the Trust.

(3.) The opponent-tenant repudiated all the allegations of the petitioner-landlord. He also denied the relationship of the landlord and tenant between him and the petitioner landlord.