UMA SAMBHAJI MALI Vs. KUMAR MAHADEV PUJARI

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 22.07.2014 passed in HRC R P No. 2/2013.

(2.) The petitioner herein is the tenant in the premises belonging to the respondent herein. The jural relationship between the parties is not in dispute. The respondent seeking eviction of the petitioner herein had filed the petition in HRC No. 27/2010 under Sec. 27(2) (r) of the Karnataka Rent Act, 1999, to direct the petitioner herein to vacate and hand over vacant possession of the petition schedule premises. The petitioner who had appeared in the said proceedings had opposed the petition. The parties in that regard had tendered evidence wherein the respondent was examined as PW-1 and the documents at Ex.P.1 to Ex.P.5 were relied. The respondent herein was examined as RW-1 and the documents at Ex.R.1 to Ex.R.18 were relied upon.

(3.) The Court of the first instance after taking into consideration the rival contentions had arrived at the conclusion that the respondent herein had not made out a case of bona fide requirement of the premises and as such, the eviction order as sought cannot be granted. Accordingly, the petition was dismissed by the order dated 06.12.2012. The respondent claiming to be aggrieved filed the revision petition in HRC R.P. No. 2/2013. The revisional court by its order dated 22.07.2014 accepted the request of the respondent and directed the petitioner to vacate from the petition schedule premises. It is in that light, the petitioner is before this Court.