KALMESH DESHPANDE S/O SRI KRISHNA RAO DESHPANDE Vs. SMT. VIJAYAKUMARI B. W/O BASAVARAJA AND SRI KRISHNAPPA

JUDGEMENT

(1.) THE petitioner herein is the first respondent in HRC No. 60/2005. The said petition was filed by the first respondent herein under Section 27(2)(r) read with Section 32(2)(a)(b) of the Karnataka Rent Act, 1999. The Court of Chief Judge of the Small Causes Court, Bangalore (hereinafter referred to as the 'Eviction Court') allowed the petition and directed the petitioner herein to vacate and handover vacant possession of the suit schedule premises to the petitioner therein within one month from the date of the order. The petitioner herein claiming to be aggrieved by the order dated 7.7.2007 is before this Court assailing the same.

(2.) HEARD Sri B.A. Raviraj, learned Counsel appearing for the petitioner and Sri Nandish Gowda, learned Counsel for the respondent

(3.) THE petitioner herein who had appeared before the Eviction Court had disputed the very relationship of landlord and tenant between the petitioner and the first respondent. It was further contended that in the absence of such relationship, the petition itself was not maintainable. It was also contended that the petitioner herein in fact is the owner of the said premises and therefore the question of eviction would not arise.