Karnataka High Court
Gowdara Shivalingappa S/O ... vs Gajendrappa S/O K. Basappa on 11 February, 2010
Equivalent citations: 2010 (3) AIR KAR R 564, AIR 2010 (NOC) (SUPP) 333 (KAR.)
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THf[i HiGH C'C)URT OP KARNATAKA AT BANGAl_,()RE
DATE!) THIS THP: 1 N" DAY 0P FE.~;BRL.5ARY
BEFORE:
THE HONBLE MR. JUSTICE A_;\f.A,NI) E3'S"I'{A:RE§:E)E)_'f{V
REGULAR SECOND APPEAL No. i17_5::~i OF~2_O(J:S('I§I:®.T9f_
BETWEEN:
G0wd21rz='aShivztimgztppzt,
Son ofChamnavee1"a;:>pa, '
Aged about 7! yezms, ' :
Residing at Door No,2553,..-- _ '
5"' Main, ChLl1'Cb,R'£);id, V
MCC 'A' B1ocI_V<;.__ ,1}. _ 3 V
Davana;.,:e;~e--5:'77 P APPELLANT
(By " H
AND:
' S<m"'<) I" K;'B_as:,-1;:>pa.
3 A gE3d_ é1E:».6t:_I_ V yea-313.
_ "'T".i_§cs'id.i"r'_ig:' ;:'LV;'f'i')".<>(.)1' No. i 338/Pl.
A ,_Hada;_:: 'ialp;;a,
D21vé.nagére--577 00:. RESPONDENT
Sh-Iji.M:R.Hi:'<:maEh;1d and Sl'z1"i.R.Sur<:s1L Advmtzites) :«:: :;':' >{: :5: ;;':
::
Rx' \E. K $~J This Regular' S(;'€.'.()fiLi Appeal! is tiicd Liiicici' Scctiori.i()() of Code of Civil Proccdurcr. W08 ugairisi the .iLf<.igf]'1Cf1I i1I1§i"'(i6C!'€€ dated: i9.()4.2()()8 passed in RA.i\iu.69/2()(.)6 on the f'i4l.c:V<*-:.{iti.1<: i Additional Civil Judge, (_Sc:nior Division), Dziv'anz1gg:.ij§i',.giiiim/i'r2g the appeal and setting aside the Judgment and_.--ci_c:c:i"é:c[';'d.i1I:L:.di~. 28.01.2006 passed in O.S.N<"i. 146/2005 on the fi! Civil Judge (Junior Division). li}2iv2ii121gc.iii2igmd cj'fc.. ii " "
(3 (i'5i"..VVEi'1'<';'iVA_iI?"J~I"il"1;'i;33i_ This Appeal coming on '£'0i' final"-;he::,i*'img this th¢I.§"Ci3iu1fI delivered the foilowing: --
Hemd the Coyiisel i"()_1'..[.ii¢"&1ppi3ii;1f1i'iE:.n§i"'iiI'{:'iiI"€SpOI1d®I"1E.
2. It is' ?_at fiiie. :ii*nc7..of' z_i:ii'12i.,s'i..si(i)iii';'ii that the foilowing Sl,Ei3S{£lr1ii£:i'iii U6 kiii/' re :
('i)iI*n___'thr; e'1di'nissi(.m made hy the F§JS})(>!1(li€!1i/(iCf¢iidii1I11inin Lhc previous gwocccdings V '-i:§riiiRQ'\f«--i,f~l(i':7/{)4 Liifiiiiiiiihe piinth area of the premises in i'ii(.}L!Vt:3f*i§'i.l:(:')'i'I i,Vi'iiv.x;:i:':1.<.'>i"c than 14 SL; :'\/its". as such. the i '- ii"ipimiisii-}i.i;';. (iiQ'.'?iiiic i<l'.-'11"1i;ii;ik2i Rent' Act, I999 {i01' shurt. file are not aippiiczibic to the premises in (LfZJ€3i.\:ivJiQ:I1, whether the Lower Appcilatc Coun is _ 'ii{i.'~:g[if'iiL2(i in i'cvci'.s'irig {he JLidgci"z1cm1 of the trial L'OEJ!'E hicicicciiig the suit of the appeiiate/p]uintit'f on the ground that {he piinth zirczi 01" the ])l'€?miS('2>) is icss than I4 Sq.t\/Eta... as melt. the p1'0vi.sio1ts of the K.R.f\t£l are atpplieahie to the pz~e1nLse.s'?
(it) Whether the }t1dgt'tietit oi' the Lower s=\]1p~e~i--izt_te ' Court is pe:"\-"ewe iucittg, £.'()E1EI'LiE'}" to the pI'il1Cip§"é'f"ih2,1E=:.t 'M party cannot £1ppI'(')b£1[C'. and :'e-pt*t)_bat.ef? ' tiiii) 'A/hethet' the Lower A;)pe1i:a%t* i:C(V')A.LII"i i§.'.vj_§t.$t'it.'ice.d iv in 1'ec0rdittg at finding tlttttVi;.hLe'~st1it i§."ttt1)_t fllivvlitt-[{IiV'E'i.itE5i'C~~ on L1{.'L'.()iII]1 oi' the appell_;t:1i't4{}:}I;:tVtjtiETint .h£1\.tfEI"tg obtained leave of t'i1:e"'(.'('>ttt'.'ti untiveifitiae'"KtR.Aetti vtihiie withdrztwitig the e.\»«'it:'tit.:i.n: petvitiicin tni'thi_':l.iVti>e_rty to file fresh suit"?
3,.--Tht3rét'p}§e.i':ittnt v«_t{ts;--.the p~E--ai:tv:ii'f bei'0i'e the trial Court" and had filevcitheé .<:uit_ ft.>ti"tejeetttteaéi; of the 1'es;pc:)1tdeitt herein. The trizti Court _having;"dec:'eeti the S't~:t't, the respondent herein had prefened V"-ail The atpp'e:ti"'\1V:t>s ufiuwed on twat grounds. 'fi1'stly. that t._ti*t'c::At.éiVpt")e'E»--iV;it'tth'~ht:i§.ettt iaud filed an eviction petition under the Kait":1__ata1}_<ta~Ffiiettt Act, 1999 (he.t*einafter referred to as ! the Act' for V"'bAt'eTvity)'v.end had witltcirawtt the saline, on account of at contention ' iiziviztg been taken by the t"E2513()nd<ii¥H that the property in ctuestion ' ""iY]'6.';'ti~3L!i'€C1 more than 14 xquate metres' and titet*ei'0:*e. W'd$1 not my 2-treat and was payitig rent oiily for that ttrett. thotigh he was in ()CCEtpat.i0I3 t.)'i"t1 iz1i'g:er ztiea ineatsuring more than £4 sqttatre metres. This has been misconstttietf and it mutt! have beevn'pi*0perEy explained at the time tit" tentiering exzidehee i__timt'l'ie..'_';e.y_it:.t;i_t')'i1 p:'t.)ceedihgs tint! since, the petition \>vt1sA"witItd:'.<;tWr'tv' ---ufivvtIitmt."t't_)i"h'tt-ii". adjuditzation by the rent Court. thin the st;,i't'et1'ie:itt._thatt'the me-astired 14 square metres x-\»=tiu.l_d'~.E3Ve biii'tiiiig 'onv-vtli'e_:'i'es»ptinde11t'.'V is an incorrect statement... This,-h~::s"beien_eiarified.inithe written statement which has been étppi"ee'i:;t.fe!;1 i'"i'1?St appeiizste Court and in the 2tbseii.ce«.t_)f'ttnylprget t)t"«tlieiip:'t)V;jt3i'ty €1CtLl£}.iiy measuring more thétii E4 scttiaife-».,ihe.tVzfes;.,_"the" trial} Court was not _jttstét"ied in h<_)idi1'lg that 'the E3I"f>t;t§1:'f§\~'., ivx-;.:*s not covered ttritier the Rent Act and ,it€11C:¢i"~[i}i3V:fifldillg t5i"th-e"fi_tfst L-tppeliate Court that the suit was not _111'ittilt_1Ei"'dittéiijitiit'i.,_IiiQ absence of proof as to the metist1i'e:nent of the suit »pF()p€,t"t_VCitttttttt be futilteti. And the comentitm that the leave ii the ct>:t.:'t in witlidn-twing the eviction petition in t1):'der to fiie :1 _ i<.'Aiv\ifii'i«;~.1.tLti.i has rightiy been {alis'i:I'l by the first appellate Ct)tzt't, since, i " ~it"sht)uid be known as to the §"'e"dS()n tot' witlttltt-twtti of the eviction 1 (J The appeal is allowed. The judgment and decree of'___the. first' appellate court is set aside and the suit for ejeetment isj£ie.e"t'ee'ti in f:1V()L1l' of the appeilant. H0\VC\--'€l', in the interest.o{.jt1stitSe;V_t_he'* respondent is granted six months téinhe "fi"{«3IaI}'~«'F.t)Lf§".kjyf'"VE6) Vqtait and deiiver vacant possession of the, premises tutti t1elpi.\1:js/ii."sueh'-éviiettantL possession of the premises on Et)m.V.}'t1§yf'V-Ihnci shalt continue to pay datmztges pehtnhtanth. which has been determin_ed as:n2e.s_n:e below, till such 'time possession of the pre:n.isevs,.t.__En part of the respondent to pay meshe p1*t)i'its':.;{§~tiet:e:5r'ei_nea:i1 and the damages {hat are payztbie tit} 10"" iv€),V'the'.tp1t:;a:"~11E;111t shat} be at iiberty to execute the ~._jtrdgn'ient._21m;i deo1'ee~o--!--Vthc {mi court. S§/ -
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