VIJAYALAXMI PRINTING PRESS Vs. N SHANKAR

JUDGEMENT

(1.) This Civil Revision Petition arises out of the judgment of the learned Subordinate Judge, Nizamabad, dismissing C.M.A.No.2 of 1989, filed against the judgment of the Principal District Munif and Rent Controller, Nizamabad, allowing R.C.No. 10 of 1980 filed by the respondents-landlords for eviction of the petitioner from the petition schedule premises.

(2.) The tenant is the petitioner herein. The respondents who are the landlords filed a petition for eviction of the petitioner-tenant from the petition schedule premises. The petition schedule premises consisting of one mulgie and two rooms were purchased by the respondents. The respondents were put in possession of the two rooms. Since the petitioner was occupying the mulgie as a tenant, the mulgie was symbolically delivered to the respondents. The respondents were carrying on business in wholesale cloth in a partnership firm in a rented building and the first respondent wanted to start his own separate business in textile and as such the petition schedule premises is required for his bona fide personal use as he has no other mulgie in the town. Hence the petition for eviction of the petitioner-tenant from the schedule premises.

(3.) The case of the petitioner is that originally, the mulgie was taken on rent by his father and after the death of his father, he continued to be in occupation of the said mulgie and he is carrying on printing press in the said mulgie.