S SRIDHARA SETTY Vs. K RAMA RAO

JUDGEMENT

(1.) THIS is a plaintiff's revision against the lower appellate Court's order setting aside the temporary injunction granted in the suit for injunction based on possession alleged to have been obtained by virtue of an agreement to run hotel on behalf of the 1st defendant, the real tenant of the premises. The lower appellate Court has reversed it on the ground that agency to run the hotel on some terms and conditions does not ipso facto give right to possession or protect such possession. The plea of sub tenancy has not been accepted on the ground that the so-called rent notes maintained in a diary are not reliable. Admittedly, the petitioner is a licensee from the 1st defendant to run the hotel on certain terms and conditions. There is no sub-lease created nor is it permissible under the Karnataka Rent Control Act. The lower appellate Court's conclusion must be sustained.

(2.) THE revision petition is therefore dismissed.