DYNAMATIC HYDRAULICS LIMITED BANGALORE Vs. N K BHAGWAN

JUDGEMENT

(1.) this revision petition under section 50(1) of the Karnataka rent control Act, 1961 (hereinafter referred to as 'the act') is presented against the order made in hrc no. 475 of 1988 on the file of the small causes judge, Bangalore city. The trial court has allowed the eviction petition filed by the respondent under section 21(1)(f), (h) and (p) of the act.

(2.) the petitioner is a public limited company having a turnover of 6 crores ofrupees with a profit of Rs. 60 to 70 lacs, ending 30-3-1990. The respondent is a surgeon with a string of academic qualifications and memberships of several professional bodies of repute to boot.

(3.) the respondent owns premises bearing no. 114, 9th main, 7th cross,rajmahal vilas extension, bangalore. The petitioner is a tenant, under the respondent since september 1980, using the said premises as company guest house. The respondent wants his house for his own use and occupation and that of his family consisting of his wife and a school going daughter aged 5 years, as on the date of filing of the eviction petition in the trial court. It appears that after the completion of recording of evidence in the trial court, the respondent and his wife resolved to enlarge the family by the addition of a boy, despite want of privacy and insufficiency of accommodation, reposing full faith in the legal process to secure possession of the petition schedule premises on time, as submitted by Mr. Udaya holla, learned counsel appearing for the respondent.