SHAMRAO RUKAMANNA TALWAR Vs. SUVARANA

JUDGEMENT

(1.) THIS revision petition is filed by the tenant against the concurrent finding recorded by the Courts below that the landlady has established her requirement to occupy the schedule premises and therefore, the tenant is liable to be evicted. .

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the trial Court.

(3.) ONE Sri Sunthankar and brothers were owners of western half portion of CTS No. 3470 situate at Samadevi Galli, Belgaum in karnataka. The petitioner purchased the said property under two registered sale deeds dated 11-9-1987 and 19-9-1987. Out of the said property, the premises roughly measuring 30' x 13' consisting of three rooms is in the occupation of the respondent as a tenant which is the subject matter of these proceedings and for short herein referred to as the "schedule property". In paragraph-1 of the eviction petition, the schedule property is clearly set out and a hand sketch is also prepared and referred to in paragraph-2 and enclosed to the eviction petition snowing the location of the schedule property.