NANJUNDAPPA Vs. MAHABOOB SAHEB

JUDGEMENT

(1.) This revision petition by the landlord under S.115 of the CPC is directed against the order dt. 21-8-1981 made by the District Judge Mandya in CRP No. 10/1981 allowing the revision petition on reversing the order dt. 15-4-1981 made by the Munsiff Maddur allowing the petition of the landlord under S.21(1)(h) of the KRC Act in HRC No. 1/1978 on his file.

(2.) The landlord instituted an action for eviction of the tenant in respect of a shop on the ground that he required it bona fide and reasonably for his personal occupation. The learned Munsiff considering the evidence on record came to the conclusion that the petition was entitled to succeed under Cl.(h) of the proviso to S.21(1) of the KRC Act.

(3.) The tenant aggrieved by the said order went up in revision under S.50 of the KRC Act to the District Judge. The learned District Judge raised the following points as arising for his consideration.