MARUTI SOMANNA Vs. RENT CONTROLLER BELGAUM

JUDGEMENT

(1.) The revision by the petitioner is directed against the order dt. 14-7-1978, passed by the Rent Controller, Belgaum in No.DC/RNT/SR-4/1978 holding that the provisions relating to fixation of fair rent were not applicable to the case.

(2.) The landlords filed an application under S. 21 (1) (j) of the Karnataka Rent Control Act, against the present petitioner and obtained possession thereof for the purpose of immediate demolition and reconstruction. The landlords accordingly recbnstructed the building after obtaining possession. Now the petitioner has taken possession of the premises. It appears that he executed a lease deed in favour of the landlords agreeing to pay a monthly rent of Rs. 300. However the petitioner feeling that the said rent of Rs. 300 was excessive, has filed the petition for fixation of fair rent,

(3.) The opponents-landlord repudiated all the contentions of the petitioner.