RAMESH P Vs. CHANDRAKANTHA V

JUDGEMENT

(1.) This revision petition is filed under section 18 of the Small Causes Courts Act, challenging the order dated 20.06.2015 passed by the Small Causes Court, Bengaluru, directing ejectment of the revision petitioner from the suit schedule property.

(2.) The Defendant-Revision Petitioner has been directed to handover the vacant possession of the premises within one month from the date of the order. It is also ordered that liberty is reserved with regard to mesne profits to proceed as per Order XX Rule 12 of CPC.

(3.) The facts briefly stated would disclose that the plaintiff claims to be owner of the suit schedule property bearing No. J-115 carved out of Sy. Nos. 20 and 20/1 of Anjaneya Block, Sheshadripuram, Bengaluru, having purchased the same on 17.09.2012 as per registered sale deed. He has purchased from the power of attorney holder of the defendant-Nandakumar and his mother Chennamma. It is the case of the plaintiff that the defendant was a tenant under the plaintiff on a monthly rental of Rs. 4,500/-. As defendant failed to pay the rents with effect from 18.09.2012 upto 10.07.2013, the plaintiff terminated the tenancy by issuing legal notice dated 15.07.2013 which was served on the defendant on 20.07.2013. As the defendant failed to vacate the premises despite service of notice, a suit came to be instituted.