JANARDHANA Vs. VICTOR SEQUEIRA

JUDGEMENT

(1.) This is a petition by a party-tenant in HRC.268/1971 on the file of the Munsiff at Mangalore. He is aggrieved by an order made on IA.-I therein whereby his request for the appointment of a Commissioner to evaluate and prepare a sketch of the improvements effected by him in the leased premises, has been rejected.

(2.) Two reasons have been given by the learned Munsiff for rejecting the petition. They are: (1) that the allegations on the basis of which a commission has been sought were vague; and (2) that unless he proves to the satisfaction of the Court that he had actually carried out the improvements legally and pursuant to an agreement entered into with the landlord, he would not be entitled to relief.

(3.) It seems to me that both the reasons given by the learned Munsiff clearly deserve to be accepted.