MICRO LABS LIMITED Vs. B V SUDHAMANI

JUDGEMENT

(1.) THIS is a defendant's appeal challenging the judgment and decree passed by the Trial Court decreeing the suit of the plaintiff for ejectment of the defendant and also awarding damages at the rate of Rs. .50,000/ - per month.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE subject matter of the suit is, a portion of premises bearing Old No.76, new No.241, Old Tharagupet, Vagdevi Mansion, Bangalore 560 053, consisting of ground floor, first floor, second floor and third floor. The case of the plaintiff is that she had leased the suit schedule property measuring 2,320 square feet to the defendant on a monthly rent of Rs. .10,000/ -. The tenancy being a monthly tenancy, the plaintiff has issued a legal notice terminating the tenancy giving 15 days time to the defendant to vacate and to deliver the vacant possession of the premises. The defendant has sent a reply refusing to comply with the demand made in the notice. Therefore, the plaintiff has prayed for ejectment of the defendant and also for an enquiry regarding mesne profits from the date of terminating the tenancy till the date of vacating and delivering the vacant possession.