P S SANAULLA Vs. JAYANTH P MEHTA

JUDGEMENT

(1.) PETITIONER is the tenant under the respondent. HRC.No.502/2007 was filed by the respondent herein praying for eviction of the petitioner under Section 27(2)(r) of the Karnataka Rent Act. On hearing, the Trial Court allowed the said application by concluding that the respondent herein -owner of the property needs the premises for his use and occupation i.e., for his business purpose.

(2.) THE respondent herein purchased the suit property through registered sale deed dated 4.9.2003. Admittedly, the petitioner herein was a tenant under the vendor of the respondent. After purchase, the respondent became the landlord of the premises and the petitioner continued as tenant. The respondent herein carries on the business of barbed wire and its products under the name and style "Jaypee Industrial Corporation". Since the respondent wants the premises for his business purpose, the eviction petition is filed against the petitioner herein as well as the other tenants. Other tenants have already vacated the premises. Since the petitioner has not vacated the premises, this petition is filed.

(3.) ON considering the entire material on record, the Trial Court has concluded that the respondentlandlord wants the premises for his business purpose.