J MANDANLAL Vs. V NARAYANASWAMY

JUDGEMENT

(1.) This is a petition for review of my order dl .13/14-8-1974 in CRP.1423 of 1973, a revision petition under S.50 of the Karnataka Rent Control Act, 1961 (hereinafter referred to as the Act). The petitioner herein was the respondent in revision petition while the respondent herein was the petitioner therein. For the sake of convenience they will be referred to hereinafter as the landlord and the tenant respectively.

(2.) The landlord had made an application under S.21 of the Act for eviction of the tenant from the petition premises on the ground that he required the premises for his (the landlord's) own occupation. The front portion of the petition premises was being used by the tenant for carrying on his business and he was residing in the rear portion of the premises. In the revision petition I made a decree for eviction of the tenant from the residential portion and refused eviction from the non residential portion of the premises.

(3.) In this petition, the landlord has praved for reviewing and setting aside my order in the revision petition. Alternatively, he has prayed that the order in the revision petition be modified so as tc permit him (the landlord) to construct a wall of 9" thickness running through the non-residential portion of the premises so as to provide a passage of 3 feet width to give access to the residential portion of the premises from the main road.