WAJIDULLA KHAN, Vs. R K GOPALAKRISHNA,

JUDGEMENT

(1.) JUDGMENT and order passed in Small Cause suit No.1950/2011 dated 09.12.2013 ejecting the petitioner from suit schedule property is the subject matter of this revision petition filed under Section 18 of the Small Causes Courts Act.

(2.) ADVOCATES on record had taken the Court through the material on record and argued in detail.

(3.) IT is the case defendant/petitioner herein that, he is a tenant in respect of ground floor portion of the suit schedule property bearing No.124/5 situated at Sadar Patrappa Road, Bangalore -02; tenancy is a monthly tenancy; rate of rent is Rs. 6,000/ - per month; since the plaintiff wants the premises for his use and occupation, he issued notice of termination of tenancy under Section 106 of the Transfer of Property Act; despite service of notice, defendant did not vacate the premise, suit schedule premise is sub -leased by defendant to the third party and consequently, defendant/lessee is getting more than Rs. 45,000/ - to Rs. 50,000/ - rent per month; on the aforementioned grounds, suit came to be filed for ejectment before the Small Causes Court.