VENKATALAKSHMAMMA Vs. RAJKUMAR BHATIA

JUDGEMENT

(1.) This Revision Petition is directed against the order dated 13-3-1984 of the Court of XIX Additional Small Causes, Bangalore City, in H R C. No. 3200 of 1982 (old H.R.C. No. 3071 of 1977).

(2.) The petitioner is the owner of the petition schedule premises and the respondent is the tenant.

(3.) The material facts of the case are as follows: The petitioner had leased out the petition schedule premises for residential purpose to the respondent-tenant on a monthly rent of Rs.350/-. The petitioner is staying in the I Floor and the respondent is in occupation of the Ground Floor of the same premises. The petitioner's family, at the time of filing the eviction petition, consisted of her husband, two sons and two daughters. When the eviction proceedings were in progress before the trial court, one of the two sons got married; but the two daughters were unmarried. The I Floor is stated to consist of one verandah, one hall, one bed-room, one store, one dining hall, one pooja room and one kitchen besides toilet and a bath room. The ground floor is stated to consist of one verandah, two rooms, garage kitchen, hall and dining hall besides toilet and bath room. The II floor consist of two rooms.