M. SHANTHILAL JAIN Vs. M. UGAMRAJ JAIN

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE present revision petition is filed challenging the order of eviction passed by the Principal Civil Judge (Junior Divn.), Mandya, in HRC. 3/04 on 19.3.2010 and the affirmation of the same in REV (Rent) 4/10 by the Additional District Judge, Mandya, on 18.1.2013. Petitioner herein is the respondent in the above cases. The respondent herein is the petitioner in the eviction petition filed in HRC. 3/04 under Section 27(2)(c) and (r) of the Karnataka Rent Act, 1999, (hereinafter referred to as the Act, for brevity).

(3.) THE respondent has filed detailed objections denying all material averments and has called upon the petitioner to strictly prove the contents of the same. He has denied the existence of jural relationship of landlord and tenant. It is his case that he is in possession of the schedule property as a member of joint family and as co -owner.