TEJ SHETTY Vs. A.A. SURESH KUMAR

JUDGEMENT

(1.) THIS is a tenant's revision petition challenging the judgment and decree passed by Chief Judge, Small Causes Court, Bangalore dated 31.08.2014 in S.C. No. 1998/2002.

(2.) I have heard the arguments of Sri S. Shaker Shetty, learned Advocate appearing for petitioner -tenant and Sri Sharath S Gowda, learned Advocate appearing for respondent - landlord. Perused the records.

(3.) HE would also contend that revision petitioner is a tenant holding over as indicated under Section 116 of the Transfer of Property Act, 1882 after termination of tenancy and as such suit in question was not maintainable since revision petitioner had not paid rents or damages to respondent - landlord after termination. Hence, he contends plaintiff ought to have filed suit for possession of suit schedule property. In support of his submissions, he has relied upon several judgments as per memo filed.