SHIVARAM T Vs. T CHINNANNA

JUDGEMENT

(1.) This is a defendant's appeal against the judgment and decree dated 23-1-1987 passed by the XII Additional City Civil Judge, Bangalore, in O.S. 2710 of 1934, decreeing the suit.

(2.) Plaintiff's case is that the defendant is a tenant under him in respect of the suit premises on a monthly rent of Rs. 501/- and that defendant has not paid rent for the period from 1-12 -1982 to 31-7-1984. Notwithstanding the issue of notice, the defendant did not pay the rental arrears to the tune of Rs. 10,020/-. Hence the suit.

(3.) The defendant resisted the suit.