SHANTAVEERAPPA PUTTAPPA CHAUSHETTI Vs. GANGARAM HEMAJEPPA KALAL

JUDGEMENT

(1.) The appellant is the owner of the residential premises in the village called Akki-Alur in Hangal Taluk. Plaintiff is the appellant before this Court. He is the owner of residential premises bearing No. TPC 550 of Akki-Alur in Hangal Taluk. One Gangaram Hemajappa Kalal was the original tenant under the appellant and he died during the pendency of the proceedings and his legal representatives are brought on record and they are the respondents. The appellant issued quit notice under Section 111, Transfer of Property Act and ultimately terminated the lease and suit for ejectment of the tenant therein was filed in Original Suit No. 34 of 1970 on the file of the learned Munsiff, Hangal. The appellant incidentally mentioned that the premises were required for his bona fide use.

(2.) The respondent-tenant contested the suit before the learned Munsiff, Hangal, challenging the validity of the determination of the lease as also the quantum of rent. Respondent also traversed the allegation that the premises were required for bona fide occupation.

(3.) The learned Munsiff held in favour of the landlord-appellant on the questions of validity of termination of the lease as also bona fide requirement of the premises and proceeded to pass a decree for ejectment against the respondent.