M S Srinivas S/O Late M S Subbanna vs G S Seshachala Alias Srinivas on 5 November, 2008

[Cites 2, Cited by 6]

Karnataka High Court

M S Srinivas S/O Late M S Subbanna vs G S Seshachala Alias Srinivas on 5 November, 2008

Bench: B.V.Nagarathna

'@$g%awAm&%A@@M

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...1..

:3»;  Eﬁfil-I 03139'? G? Kamxmm AT M

mww THIS THE sm DAY OF H0vEnmE:é:2ax§3%%    L

l3EPT}RE

THE HCMPBLE h&RS.JU8TI{3E_B.§f;._ﬁAGA?§AffH_Vf[A'_i';  A

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wL=v§*5"5E$E3c3ALA ALIAS SRIEIVASA
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'i;m ﬁsy 55:: SREKRHTH $4M & K suaannxa BAEUE

Instant:

€315 KEEP I5 FILEQ Ufa 46 {1} GE KR AS?

k AGﬁIﬁ§? THE QREER. BATE$:l.4.2QQ6 PASSED IN



 

- 2 - 
Em£..1<:'=;'3.z1:.3f2€3ﬁr3 :32»: was 3122 GE z*£~rs~, xx:
mnL.5,~2=L2=u:L C.?«2USE5 swag, iii'-'aI*$G£3.3LsCi*RE; ".'i."**.~.:"'+:"*,f':'.4'§1"+-..,'8:.r
£'%ESI\ﬁ¥3SI?~3'?'..~":'r Tm mxcwzmz mrxrmza F:mI:{v__I_E';'~5$_ :2":
52:: $3,; 3. £33 02' HR ACT.  ..   

Wis HRBP CQIvIIN(:}""'a:)NA §~i:R?rHEfz%%% 
gamma, mxs DAY, T1-I=§ €JQURTA..MAD:jE__"*'§?§{E *
mLmwwG:-- J   % =   

suaizéus '

"';"h§s Revisiari'  by the landlord
cha.i1amgir;g«-::A:Vthe   passed in

  of XII Addl. Small

  The peztitionm'
here§1.VV_i-S A iévho had ﬁled petitism under

 Maggy;  (Jay at' Kalmataka Rent Act, 1999

 gaff tha respzzrndent tenant. The sad"

 ;  éismisacd by the tnal' Court,

 ﬁg: }}£§%Liiif3€§,:¢1;4'.l$.I1d1Gfd has. preferred this revm' ion.

_.§¢ﬁﬁ§ﬁ_

aeWMf,«~.¢:wmm ma" wmmmammwﬁ MEWW azwwﬁy OF %ﬁKNﬁLW£Kﬁa HEQH mmm' 53$ §€'§ﬁWN%?"ﬁ%§«% §"§%ﬁ3%M ﬂﬂwm" ﬂ? Kﬁsﬁwﬁﬁﬂﬁﬁ Wig"

VT   The petitiaoner hcmm' had ﬁled the eviction

V w :r'"\'n w w-'va

gm-tit§.::s§'3; M: the gmunci that his famiiy cesnsista cf

;''4:.



-§€§¢'Q»C\$'ii1 H

«WW-wmu war :mMmWw.&W.xf\a% mmvw ggwgma W?' mmwméfmm Hiﬁﬁ Cﬁﬂﬁ? W? Eﬁﬁﬁwﬂﬁﬁﬁﬁﬁ §°%§€Z%%*§ ﬁ€.'EE.¥R"¥' Q? §€ﬁ«§%"i§'éé%f"E"&&§.a%% HE€W-E €f.'€3}U%2°¥" 0? mwmmm HWGW I

._ 4 _ 
whveduie pramisas for the purposse of damq1iﬁi9jz_V_and

recomstzuatian and that the  

human maés in the instant    

same aa wag made amt " 

patzﬁtitm ﬁled by   

I-E,R.,CJ'%"e,,§45\4f 19%_ana   "ng   e: in
cireumtanee, the :' _fr;>r eviction alas
euah: to b:*»'5       * 

  '3tég¢;'it'. 'i' 3"'V*rJe"§lmrant ta state that the
pcﬁfiaéﬁar'  had earlier prcﬁermd

3,.a.::m%,;54;k96%a;iaL% the mg of the XVI mm. Small

  {§au%:%§e:3:VA'A~a§udge, ﬁgalare and the same was

,    the order dated:8.7.98, againat which,

t§§,e. "'--V ;&§'i%i«m:3;er herein had preferred HRRP

   'I'%§.?L §r'3'§;"9'8 bafore thia Court and the said reviaion
 yeaﬁaa aim: dismissed by tag erdcr dat¢d:21.3.£)3

msczvim §ihe:rty be the geﬁticrrner herain ta ﬁle a.

ﬁmh petitian surﬁng mrintinn by urging all such

.éL.=



-mawm MUU%i§ W1?" W#7%¥K§VdiM.$!§s'§aE€.#?é WEWW  WV' %.z3%ﬁ%{Wa%§;$$€.%4W MEWW mumm WW Rﬂkﬁmﬂiﬂﬂﬁﬂ MEWW MQMWE M? mmmmmmmm MEWW %&%..M£,§§%E £3? 5°*'-§.=€3tx}%€N»s5?£E&#i»%. ?'M%g.W'§ €

 

-- 5 --- 
legal gaaunda asvaiﬁable to him and if such pgtijriqn is

ﬁled, éhe Sam: maym csnsidered 

e-mas' wauéd be paaaed on itsnswn    

esircumstancﬁ», the §et:'tio13.e;f;hé5i*eii1  

cvietiam peiitian and ¥::~ased   'pa *§ha_   

the ;:mrt:'a$.} cm:    ,€:¢%;£r:kkA:a;:sca.'%:1;¢j following

paixlts far ita    9» '

5:.   §;1:>ves that he

1 """     gchadule premises
 "f'm"'  and occupation far

A 2   rccanstructia :1?
  m;ati@gr'pem1tioner is enﬁtled ta an
 *  cf evictian. under Setxtion 27(2) ( r)
 {ea af tha Kaznataka Rent Act 1999?

 What crdar?

ﬁﬁsr rewarding art' evidence an both sides,

'aé1am§.r1, the petiticanew maminad himself as PW-1

éfa



 

RN;§£§'.é%%ﬂ %"%%&§*~% cmm" w? mwﬁﬁmm Miﬁvﬂ

 "WW §j-e.~WifwM W' wmwmmmz a-mm wmmm mg mmﬁgmm §»§%%%*§ azmm Q? 

 

-- 6 - 
and gs': axamimsd his landlerd as PW-2  Gf

his tmzamta in zwpect emf two shops 

prwemiaw in the schedule ;p_s_r;§r;1_ise$a  

and an the baais sf Exs-Pvi:.At4:;   

evidegacs Qf respondcnibV5;:fg'-»..13W¥'1  "fa 
axxavszaxw. pains. az9a.1«k%%&kkki%'%:2  ti1é"ne§.§ﬁm and
éimigsaﬁ the    aggrieved by
thc said   petiticmer has
§1'Ef€:I"I'€:{i1:  V

 " hciumdcv Praead, learned

 the mtiﬁﬁncr and Sri. szikanth & Sri K.

 V.  '- A mammal for the rwpandent.

  submittad on behalf at' thc petitiener

 t§.1a;'z. §;e triai Quart was not right in dismissing the
 'V'..AV"§'§ictis3n petiﬁan an the gmund that the paetitioner

 had mist made mat the requiraxnaut uuda Saetien 27

[SE Er} rfw eiause {cl Gf the Act. He aubmits that

&~



 

...7..

suﬁcien': ﬁvidence waa pmducsed by way 
and $5, %aing the estimate and 
the pmmse sf demalitinn, and 
aim E333-P9 to PM rm:  
firmarzéai Sagacity   £PW--2', 
geattitéanery, F9aFs--2   ta make
arm :3. cage'  of tht:
ached*a1§eH   dour: errtmcoualy
ﬁisméssisg   an the grnund tlmt
thei%   the need for

éamaﬁiéicrrx  vrécsﬁgwxigtian and at; aewunt of

_.*:§;;   11$   "«5:§-Ltggat. ware initiated against the

i€;m.a:§<:'E's  GT two ether shop prsmises which

 demeéished as: per the plan

-- 3_§§'.."-:,st::'£1¥::1*zé::3;.:_, i~I~I¢ thcrcfare rcqu-miss tbis Court. to r¢-

  the esééence can record and allsaw the

  petitisn ﬁled by the peﬁﬁcnﬂ by allewing

n féhis raviaian petitican, if

mmm mwww ma" mmmmmwzamwa W%W&""§ mwwm my mmvawgmmma M-mm mmmm KM" W%%€WM§m§KM §'l!M':a7vM Lgmmﬂ 0? mmmmm mam MMJM" {M §{,;%.&N£%g32&%% MWM 4

X-_,.



 

nub ....

that aha petitiangr has not been  hia
iﬁtersﬁazm ta week the pnossessien 
premiaam required far the puzrpizstf: <;fV   
mmamsﬁucﬁan, inasmugh  jivhés' .
any gerzcrceadim car  t1ie 
tmanzzs cf the .  required
1151' {Em yurpaaee af   tha conduct

maf mg   mgﬁcate his true:
iatergtgrcgm ef the premises.
Unégr  he submits that the trial

Gasurt wan' 'j=.;@sU7ﬁé:1  the petition far

 .::vjatiav_:T:.5l,    dens nat call far any

  Court.

  mtg $1' the rim} submissions, the

§§z§s;%..*1itni:"~-._fth1a§%. aréaaeé far my emenaideration are as

  /§(

ms" mwwm WE" mmmmﬂmrfam WEWW mwwam am" ax-.nmmmm.e:wa~m mm"? mmmm mm" ammvmmmam mzaim ammm Q!' MRNMYRM MW?-'§ azmzm ﬁﬁ wmmmmm mm"

_,/4.



 

--- 10 -- 
ass. Whethar the evicizimi petiticrn ﬁled 

petitiorwr herein is hit by me§m¢ip1fa:  

937 resjudicata.  ther:'ifé'm""V: naiﬂ '* 'V

ma.i.:1ta_m' able £11  

iiarnataka R¢n'ﬁ.g§;::: ::, 1'9*3:9_f?V  

fa. If we  ~:szo..1 is" in the
rmgesﬁvc,  __ 'iihé  ﬁatitianer is

__  15:: 'j   ifiéirision petition.

:2'. Ag. mg  __re3:evant to mac: the

giaading  H ﬁled by the petitionar

 2n'I"--.§::3§_}____ﬂ1} and {5} of me Karnatalm

A§F€v:+,fnt:.V'€$a:J;1*§.;*{;»1:v'«;:¢§::*t, 1951 as it thaw azdsted, with

 /,,,__'V. 1f'€g&.§"":.?3.!i§r t}§::.v'V'r1§rii:§irement 9f the schedule prremisea.

 amtzﬁgﬁicd petititm in H.R.C.iHo.164/96 is

  Ex-R1 and para. 6 & 8 are ezrtracwd

 1  ﬂ

sm.ar~a>.uIv¢:.lWsa£~"°aIK1r*'%iiwé**'€a w"IzwwA'w.W_fJI%§ we" mmmmmﬁﬂﬁwk WEKSEM zzzmwm €23?' %ﬁ%N&T&Ké% HEQM €®§..5ﬁ'§" E23?'  ¥%§{'§?M €Z'ﬂ?§.ﬁ%?' @F %fﬁﬁ"€WﬂTﬁKﬁ Wiﬁﬁ

//"'



V1£cr'"9&3ﬂJQ/"WI

Wm osmwww ﬁwjfwwn war" mmmmmaﬂm WWW L?%ﬂ£m' W?' §€A%N&Ya%E§".%. §*$§€§% ﬁiﬁﬁiiﬁi"? $3?' @§&%N&?&Kﬁ ﬂfﬁw KQUQT Q? Kﬁﬂwﬁfﬁaiﬁﬂa Mf$i*§

-12..

ymmiam. 'Phase grown up children, si;.e t£;r._V
and sisters scan have :19 priv:g;¢f;r,'V"':é£. 
imiegendent roams and with    
wlm ia ts be marticd than them w=:;u1d=.b=6 ' I K
mamity of a.mcammod;a.ti.c:1'z " 4:'_>'£  '
gxxrivacy ta thn: msmbcrs Q5f'£}1'e.f f&1.'£l,i.'£j;€v.§§f 

this petitioneezt."  

E3332 3.3 the avidgrztze   
ia H.E.C.EaIas.164/96 afviaenm of
PW-2 hemm ix; ms    is the
cvidame gf    Ex-«R5 is the
evidamayrif   in the said
avictixzzsn   certiﬁccl capy of the

csrdez" ﬂ_a:Ii;.¢é:3"."7._.:93.gaki;-3&3' in H.gR.C.Na~.1€:4/96. The

 {.fé':'*j  in the aaarlier eviction

£.:nc:w=a:~
V   
 A'  'iéafrlaﬁ-:13 needs the petitiazm schedule
V'  prrecmises far his awn use and

4%'/.«.

cuacuyatian?



msww Mwwmﬁ war mmmmmmmm smmm: %ww%e,;sM mew" Exmsgwwmsmmﬁ WEWM mwwm U?' Wmmmmsm mam a;m,,am' my Mmwmmm Mmm mama! {M MARMAEAEM Mﬁﬁﬂﬁi

-13.. ,

b. %thart11e peﬁﬁoner 
the petitian gchedule  ; :..j::   
masonabky and bc_m.a.ﬁ{;le    K V' V

him for the 1mm'    

dmaliahmg" ii  sac», 
:9 be maﬁa 4_ fa1§V*'ihie:'%.Z'I';'1;ir;:;osc: §:§'i' e':?§ct1'ng
3. new bu1ldmg'VV_V_   Eh: petiticm

 """    or pmsible "£0
 « L %  Ase: partial evieticm?
   Vv  paﬂw pmvm that he
'   ice» greatew harziship if the
7  not allawed?

  ﬁtﬁcf?

'   £'s'AAn«aticed, in E:::-R5 an ecnsidaratimiz at' the

  mﬁ écaztumanmnr eviéenee in ihﬁ said case, the

  tzial {mutt answered psaixat Natal tan 4 in the ngative

ﬂ/X'r'



- 14 --- ,
and aﬁsmiased the said evicﬁxzrn peﬂtion urgtisgr 21

{1} (11% & ii} ﬁfths Act.

ﬁismﬁsaal, the: petitioner  
I%:.1§'?6;"?8 and     order

da.'i:w:21.3.G3 saiamgmd  petitien by

hawever   to file a

frmh V1'~f;3rAif gﬁéﬁen on all legal

gmuzutia. :'.Ea.' :  Ex~R'?'.. 0:: the basis

of s1éiﬁ:d '  herein has preferred

 .;$«m<$'faa'§;:'e*:i?:tié;--h'§etiti<:n under Sectinm 27 (2) (1')

   Rent Act, 1999. The

     the requimment of the schedule
 atraxztw as fa11owa:-

'Petitinanser suhmim that his family
cssnsism of himself, his wife Smt.
Vijayalahhmi, aged 45 yaara, his two
saxza, Havancat, agﬁ about 23 years, and

S. 'Jasu, aged 18 yezatra, and his daughter
3, Pushpa, aged ahmzt 21 years, all are

% ﬂv

""'"°*W"" "WWW 'f«W:,'wwA.a wa" mmawsmwamm Wma"-W Qwﬁﬁﬂf KW %%§¥§'W%%%..=,=. 

3. Easing aggrieved    



wwm mmwwsm my m%~amwmam%..m wmm awziwwaai aw iwxwmmmmm wmvm kgwwms wk awmmmmaﬁ Mmm m.;we..2m" 53% mwmwmazm Mﬂﬁéé m:;a,:%=a;mA:" mﬁ .E£&ﬁ%&"Wé?aM% M§mwM

-17..

'mnaﬁdvc, genuine, hzmcst and nut 

with axzzy cabiique mauve ."

in supper! of his case, the   
axa.x:r::.m5=w himaeif" as. PW11 

mam;m' " titan, he ham'  a'é:1ﬁ_jé'ittedV   

H..R.:L,1%m64;96 ipsravigus  
ﬁled by him for demaﬁﬁéiﬁ.  and
this pawn isjfm   at'
ﬂsmaéiﬁan    admits

that in   in the front

- side am}.  is  in {he bacimida and

téaai: E3s:¢PF:6%   Véiiﬁpravcd plan, the pczwticm

%%ggm§;:%%i%: ;~;e;;:31 o».a; mkmcéhaa to be dmaxished but ha

hééa:  in raspeact cf the twa shops.

  a13é$'*fhat if tha shops are nest demeslishad,
Qmstruat the 119113: and that the V617;
 are aentizﬁzing in the mm shape. A
 af Ex~P5 mamas it appmnt that the plan

  has hem. appmveé fur thve: purpose of denmlitizm of

/_;£...



-uw '-w'~Imr~"I1»Wu<'eo.m wwx:

- 18 - 
the ﬁiiﬁhﬁdiﬂﬁ property as well as me ah-:>;:':va;V,'.T nca

stem have bean initiated by the petitipﬁét':

sack méatﬁan mf ﬁhe tenant; 
arhczps 1'! ﬁn the ather  '&  "

mm" ed by me pvetiti£$t:§'t*._I1efé£.'?g wfhn  gma

that they are mz:xa'.,.%;_ts i£1"'ré§§§;3é ﬁAt._ of  and

that ihesy are  whenever

aw-wnmmwwmﬁﬂﬁeﬁwﬁ Msmgvem j«<g..._w:_.f.xwca WW' %MR.NﬂE$W%.& wzmm  (33% %ﬁ%¥&N.%"E'&Mﬁ §*§%€"7.%% ﬁ®iﬁE%;"'§" wﬁ Kﬁ%Nﬁ-Wﬁaﬂﬁy. HEGW QQURT W?' KKRWWTAKW HIGH

the getitianar   It is
signiﬁmant   mm»  :%h'séic1'§:¢:3fit:e was given by
Fwa-&  ff. 1  prevéeua eviction

  was held to be not

 with the gv:g1A.mm at the pctitianxar and in

  steps taken by the: petitioner

 t¢::1a::1£s whasc prcmiaes waste
  for the, gurposc ef dezazmlitian and
V   as per Ex-P6 the aanoﬁﬁvn plan, the
h  in the said proceeding, rajwted the

faéquizvamemt vi the peﬁﬁaner hemir: and the same

«ﬁe.



- 19 --- 
was uphaéazl by this Ctaurt. In the pre:sen4t.vV_u'!fyfi¢;_ti<:zcz

peﬁésrmz, the psoaitien remaina the 

stepa whaiseever has been    

ﬁeﬁtésrmuar herezin to get tfw ? f¢=n~"a  

reaped af {Inc ether    

ta be: dac.m;va1iahce&:;._ﬁL}n§iéif}_ the
trial {Iiaurt was   that the
petititmegf     a cast ragardirlg
the  in qumticm. for the

purjf:;_&a;e«  xweccraatructiezz. A perusal

wwm tmwwma Mm" mmmmmsmsmm uwmsm »:mAmms:::¢§ Em? yammmﬁgmmm wmmm vmwmwi wr ﬂkmﬁﬁéﬁiﬂmﬁ. Mimi"? mwmm W?" mM%Nm¥»%i&§»?e  m£;.m%i;%%;E my  Niiﬁw ﬂ

af the judmé *      ma' 1 caurt in
   13 to 19, paras 26

tax 2'if~--...az$éi" gsar:;1 '2;f}.«:7tt>. 28 which has been cranﬂrmcd

 mar dated;21,3.G3 in
 98 (Em-R6 and R7 xcapcctively)
  to the: pleadings and evidance on
 the instant case which are mtracted

 céearly ﬁe I101: make out any change in

ﬂ...



 

- 21 - 
the petitianar that the respendent; maid agxiziﬁzge in

the ssﬁéiedtzle yremises as lszvng as the 
Ema ﬁhafm mmamad in theirJrespee§§iii§  
answar was that it was not   
the zmpand-ant tar:  'éscijzccluité?

gm-mim. can  ha§';'% .:   em had
ccraeiéxdaﬁ that   to put
2.1?   which is a
   said petition was
 in the instant case alao

has iia detaﬂ"*:i:iaQuVéa_a§tZ _tfiésgidexxae of the petitioner

  V'm@...__§r03a- ﬁcn Where: the

§£:.ti*t§.&f2s:::*v..v4:hg;g. :"'a=i;a*£ed that he cannot put up

 2.....c&ns.t§*§§%éEiai: ':§§iiheut demtaiitiacz.-n at 111% exte' ting' twat:

  admittad that he has nae: ﬁled any

V   the tenanta czf the said sharps and that

  ashaps am nst damalished, the harass cannot

E5' mags:-atmcteé and that the tenants are ec:ntinu.1ng'

'-ﬂaws"; mwwmx mm" m~mawmmmmm mxwm %v»w§,>4§'§5g§3"§§ wzw mmwmmamﬁﬂ Maww a,,;m..am' cgw ammmmumm Wﬁﬁw mmm Q? mmwmm WQM ccmm QF %L&W\%.¢&'¥€'§&.K¢§& §~%M~.§°H

ﬁ,.



 

..  ..
in ﬁlm aaiﬁ shaps and in the face caf the eﬁﬁeme of

Fwa-:3 & 3, the petitiaoner could  

yremiwa snrithcsut demclishing  

hwmm WWW Cﬂﬁﬁfﬂﬁ mwmm Wﬁﬁw

that it is not nwessary ft};  

 

shczps and also the faciﬂgat ﬂicks: if
mquim, P'Ws--2 as .3  shops

555.:
Q
§
3
@
Q
3
Q
X

in thank' §accupaii{3;;i,--.   has. rightly

crrmcludcd   in the
arviszismue at'   rwa-2 & :3. It

:3 aim  plan v7m., Ex-P6.
'§"'h¢mfc:re   juatiﬁed in further
 %g1m: V'f}:§:vVV'___ pa¢Vt:.:itis9ncr had obtained the
  with an intcnﬁcan ta vacate the:
    scheduia premisees and that the

.   auf mqukﬁmmt was uni pmvead.

mmwm m¢.V~:{js..w3%.22 WW Wwmﬁlﬁﬂﬁﬁﬁkﬂ WWQW $;§:;3U§%'¥  

 A czomyarzscz' :1 91" mg pleadmg' a and

 an mmrd aa well aa on p¢n1aa1 of the

um ':aMz.at"M 35

  mtigm grassed by the trial Ccurt and this Court in

a
5; .

3

3

5

.

3 /4' HEGW _ 24 ..

5:23 the paint of demimon and tﬁc étamgé caunscl has rclieci upcm th: case afHARI'~2II'€GTC3N H:3U'smA xsrwm mm ANGTHER 2259 .

an the quasticsﬁafL_:£§§ésia§§I_aV:1*2reaumpﬁen with regard ta _ the Ieamcti mmﬁmm Mﬁfgﬁ ﬁﬂiﬂf W?' mmmmm mm 5&3???' QW Cvciunaﬁi" 3:13.: relied upon the ésciaémm -- Ithe case cf P. simmmagymmkk %%%%§1::n;TffL*L%% $1' LRS. Va 1<.s. %M§n§%z:G:v3RA£mm Arcpm¢a in IL? 2004 I-{AR §3ggf'm age $9.132: cf Saecﬁon 2712} (:1 on um £39.; (311 tha same point, anezethcr : " V . &xpI$.11. §i:'smf; . ' arms ﬁivision Beach. at this cam in the G, EHGFJKATH AND GTHERS Vs V. '§§§£.A1;§DRAPRAKASH reponm in 11.12 2004 mm has been citad and anather deciaion in the 45,4.

~ W W ww-W W» ww"ww='ww»Ma'w% Wmww 3,.»-awn; W?" mﬂﬁwﬂiﬂﬁiﬂa EWHWW ﬁmwﬂf ﬁimﬂ mmasmi mar mmwmmmm mmm wzmsam wk" mmmmawam WWW mmmzm aw Mmmmmwa. mum mmmm M9" gmmwméama. Mum mﬁmw my wamwﬁagwmw mmwm%

-25..

sass at' am. max. saaaswarﬁamm vs SMT, ssmzgs. rezpmrted in 11.1? 2093 KAR m7 has ff _ reliﬁ upan 13:» contend that the ., "

estaksﬁiséa ba»I3..a.fﬁm under Sacha' I1 ("1'}y Sccfxzsna 23 ta .31 of 1999 d¢ci.§iqﬁ':~--::x"

am: mm as %«BHima.ma Vs is:

293.3 {2} SEC. 32c;% to point sag caused ts tﬁz 1aad1=e:a:;§;fQd thggsvidion petition Eyeing mjeatezi, in the cam of 2.0.

%ANn*kk%[A3§%3THER Vs mm LEKI-IA AIR SCW 4245 is rcﬁed upon to is the heat judge cf his . iv,_vg¢ég.id¢n%ia"§:__£e%iuircment and anathaar decision in the KRISHNAPPA T. & ANOTHER vs % %r:;;g1réa~a?ra reported in 3981 (2) TEL} 225 £3 cited emgna that it is the landlord ta chem his 51'.

- 26 ---

premiaea wﬁiash ia suitable for his; need far rewvesxy of pmsmaicn.

E2. 'Eh¢m aannm: be 7. AV regard ﬁn the §r0pG%i'f,i4ZJ%3E_'_1aj£3:.«VCi ;li$"i¥'I1 ﬁeaimlana but in tha of tiie and svidemse an ﬁndings of the previauusy é§4:;mPamd t9 the §1ﬁa.d,§3.'1g§;§ scccmd mund cf and in my View the nanawmw mwwmm we" swmwmrmmm mawm g¢.k¥,@%: aw mmmmmmm MMM~i %I%9U£f'4"%" {W WWN%"§'M(»a% MGM ﬁﬂiﬁm" ﬁﬁi mmmmm Wiﬁéﬁ sﬁmm" Q? §€ﬁ%NA"§'ﬁ%ﬁ M3"

61 at' the Rent Act as mﬁ a,s1vthc 1:«@::ipI=e$s. éfrwjudicata, the mliance ﬁha i.*:§:.rnHe§m'(§§unae1 for the petiﬁnnar on the 'zzj%:sT:f3;a%:é2iati«.j§:ii$';:i£.iiion$ wmlld 'M cf m:~ assistance facts and circumstances of this wmm mwmma WW' mmmzwmmwm warm; &m.W..,;=m mm" wmmmmxma. WEWM &,;mum at' ﬁmamﬂameam mam mmm aw K%%%M?&%% Mmm amgm Q? MRNAFAM WWW Q

-27- I 3:3. in viva»; clef my answer to paint I'I§::u...V the aﬁzmtiva, paint Na:-.2 dues mt wmideratriau.

3%. Hausa H.R.CJ'i'ﬁ.§413f!l§3 is this maréaian petiﬁfnn is it is agar: ﬁn»: 'éhev u fresh eviction.

peﬁﬁitm am  him
and if such     be
mnmieereﬁ :+:3*z'i"    cf in

acmrzianca: ,.-'té bear theftr own came.

I "'* em;

% ix 3 3 33/25, x 1 .05

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