R L NARAYAN Vs. K S RANGAIAH SHETTY

JUDGEMENT

(1.) The appellant is the owner of a premises situated in Bangalore City. The respondents are the legal representatives of one Rangaiah Shetty who was a tenant of the said premises, having taken it on lease from the appellant. On the ground that the premises was bona fide and reasonably required for his own occupation and. that he had no other house of his own in Bangalore City, the appellant filed a petitition for eviction of the tenant from the said premises in HRC.991/63 on the file of the Court of 1st Mmisiff, Bangagalore. The ground on which eviction was sought came within the purview of S.21(1) (h) of the Karnataka Rent Control Act, 1961. The petition was filed on 21-11-1963.

(2.) On notice being served on the tenant, he entered appearance, on 16-1-1964 and several adjournments were taken by him to file objections, but as no objection was filed, the petition was allowed, on 25-3-1964.

(3.) It transpires that the thereafter the tenant filed an application for setting aside the ex-parte order and that application was allowed. The tenant filed his objections on 7-10-1964 and thereafter the case was posted for evidence The case was being adjourned from time to time for this purpose.