Smt Mahanth Kumari vs S Vijaya Kumar on 28 March, 2011

[Cites 1, Cited by 5]

Karnataka High Court

Smt Mahanth Kumari vs S Vijaya Kumar on 28 March, 2011

Bench: Ashok B.Hinchigeri

7. Sri Surana submits that gust because the agpeliantg

have met repiéed ti} the terminatétm netéce, it does not éepréve

them at anything and §Z)§F'tECté§3r'§'y' the pmtectian which tirtezg

enjsy under" the Karnataka Reﬁt Act, 1999 The 
unless Ciear and possitive, Cannot be reiieti upen, so  
Surarza. He submits that the previcjus st2§té}t: §§e*.t 

appeﬁants that the gait: scheéuie 'Bi pr0pte':<_tjk"..ra><€eé»'vs"_::A1'14' 

mts. Es oniy for the purpese of that  HeV.$L;£;Vt*r*sit§:.: Vtfte
appetiants have net been crt>:f§s.:ae><'a't':é'i'f§é'ti'tuft'-._whﬁt"thétt had
stated Er'? their statement of aE3jétc't:a:u'gt§t'V--;t:§'  the H.242
ﬁetétian. As the appe§*.v§Ez::z:3%Vt}<:t- aré  to wnférm or
Cantradéttt it, no reEiiat1t;:é"»§;é§t?E3t§V":t¢ri""--tEt:t:'s:aiti statément at

Qbjetztéong, It} Zthéé "ré{g,ard

thé'~.EVéarr:é_5"bburxgel read {mt tha
§%"0\f§SEQ§':;T-3 c$ttt:é"ineté:¥_ it:  the Indian Evidence Astt,
3.832' "Etta said pmvE's..%o:': iVSV{ti?)(A'fizTE,tiC'§;~é€f hereirtbeiew:

V'   £3{10ss~é:£éiﬁfn3tfan as fa previews
.$.t'a3€fe§t§;~e3;ttsf *§tt<vt. :£=v:f§tf::g.~ ,4 wftnesg may $9 Crt3s§~
$xémk'5.g;j  ';':g':'*é'v;"9us statements made by f'zim 5:';
  wr§ti;?Ag"--.§3r r"€f{}'7i,§_z;;¢?;:3' ;'?'?f'G writing, and reievanf ta matters in
 agyestim, ..t»é§4itf:<§t:t 35.355': writirtg iﬁamg sfmwn £9 Mm, ar

K x V ?:*<3.3'::g .;:2;mze}1r:5; §:2»:.:t if It IS rﬁtenazieﬁ is :%Qr::t:r§c;2";'ct him $2}! the

§>§%§§§§ %%t§%s%%%"1'.::~    ~' '. g



'U: ?. If ee'm:'esior: £5; proved and if it is thereafter te be

uses' against the party wfve wee made it She creesf:'G:7.. *- _'
eemee within the ,ere:xz's;'c:ms of §e<:.%s'er: 145 sf  '
Evszfence ﬁcii The provieiene in the Indian Evie'ee§e:'*A;;f :. 
me: 'ecfm;'esx'en is net cencfusfve ereef' esﬁe""Z*c?::'_£2pe"V..
ceneideree? in regard £0 two features  eeieeeeec -1 V
what weigfvt is to be attached to an ee'}s7jsé.--*$ezé'?  ere'er, _

50 ettecfzv weigh: it has re be V'fo'e.;}d Get, {4;'hetf;V.ef  

admission is cfeer, unemeiguous eré€f».{$';a refex?e:2f ;:;fece 'eif
ewdenee, Secene, even rfthe 'e-:fr;'£ee:'e#;c._:'s prcivee'
accordance with the provz'eief%3 _ef'«_:he»'Evuieemce~ Act and if
{*5 :'e is be used ageing: the ge'}":€;{  hesfneefe-V-it, "ft is
eound fhea' if e .wz'f{#e;ss   .cfeb§=:;«;.:e>éeiz:/}1et;'on an
oath, he ef7c:uf_c:§..e--e'  eer{z:>;::1;:e.rta.{_r;;'Ef;=, 'if  cjecuments
ere to be eeee' _eg4»§ffg;er  fife Vexpfaneiver: and
tr: cieer Ligﬁf9'?,'?_.$§i;ﬁJif}i;.::?§ﬁ'%'¢'«3f7?{3FgUi{3}"€?';""iffspufé', This is e
genera; s::'e_fuzez'cy Ve.e;::'";<e:{e!5fg'.<E'§§'e~«.re!e" {see Ber' Qengedher
}'"";'iei< V' §h}2'_{;z'vee PeVee;'?f};-- "};3'diciei Committee in She?

ceee said, ":'f"h.es" re '§3e'~<§bCse?ve0' with regret arse' with

_.Vsur;;>ri;:e.{ 'vfﬁef £"fre"V..jJ&enerei principfe and we egjecific
 .§feiL;$erV E"',;3:"O§?"§;'§{O{?S have net been fefiewew, The
'gezyercefe;3;*feci;*2'?e.f§<3"--f;i2ei* before any persee :3 ie be faced

evésrf: ;m;«- s'e§e;=:2e=;2':>%Vee eeeeie' be given en eeperfenify ie

V gee e:--,3: eéjefesrienf em? {*9 emswer She same, The seeciﬁc
 ., ete§ufery~ er':;;wz"e;'ee ﬁe ceezemecf in Sectien 145* G3' five
";'n,cf§e'r;-~._E"v€r§ence Act the: 'Z4 wsfrreee mey be cross»
 /Igkecmcéeed ee 39 ereefees eiefemenée made egg mm 5:?

V. e;:*iz*§eg es' reéeeee' {nee wriééegf ewe' refeeeni awe meffere if?

"geeee§:'ee; ezfieeei eeee wrfééeg eezeg: §f?€}"¢%ff? Se .f:;"r2*3, er





 i_}§§_i' §§f::2'§?;S5, v::§3$:"&in it 33 had gm: if a wétrzﬁgﬁ Eg me:

being proved; but if it is intended £0 contraﬁict him by the
writing, f*2z'§ attentzan must, before the wriéfng can be
Qmvmj, ﬁe caffeaf {:3 those parts of it which are to be used

{I

for five purpage of ::er2i"rac3';'ct;'rzg him, Therefore, a mere 
pmaf :3?' adm/ssion, after me ,§€I"S:3f?S wfmse admfss/an  i
is affegea' is be has cancﬁuded big évfdéﬁfé, wfff be €:l%%..f%:3""'- V' '

ava:'i and cannot be {missed against him' "

10. The Ieamed COEJFESEE has aiso 
High Court decision in the case cf MD, BA'b;§'Runn:'M :.A_;{?;M535'
Vs: STATE or ASSAM, reparted in 3.9 .**:3 '~.".!. (."z*_!VV.i....'V.f--'   last:
partiort af paragraph 15 read c;%§_Ef..by  :a_$».».ji3G"E§Qws:V'AA 
"',:€.'~;i',,.._.=.,., Mowewss, ;nV..v£fﬂ%.:'€a§5é_Ehere is
n0:ffzr'r2g on iha '}'5:§;3'rcj ggttﬁ aL:3;:.'7;ovék'w  previous

szfazizsemenzr of {Efée "wi(£'r;-.'.e:t';~," %v';3j;..._;;ia?::é'd £;:&3ﬁ0Vr:--3 him arm' that

the wr'mes$V__wa:«:.givéq_the'_.¢f:gff2--ft&  eﬁpfanatian. Again,
ins ;::>revg&§z.15HSfaféfVm§f}§§  mr;;fS~»..§f?ot_ méﬁked and exhibited.
"f'z'7ere3fore:;r_  'pré'azf}%)'a.i,§'j».$§*a;:"§;%:j;e}?£" béfore the gxofice
canrm: be u:f';e;§2',* §7'e§::jé;'  é';3?%;ff!'£'f€!"?C:'::* shat when he turned
back' 375:: saw af{"C,'i;;'VSé*:£}' Ba:3"e:s:*z}a'<3'z'n iewerirzg 2% gm from

" '~ 3% c.:'§_1é*;rz°Ei5V. :a:>.__ﬁe tg=3Vf<e>r:..52:;%'f;fs carrezrf :rr~3r;9:'m, 

 _TE2T.:w;:"§4ﬁ§iaL§§€a2r_§f' ;:e:msei hag aiga smsght to éraw Sssapari

 :he'd.§éig:¢_r;5§jf_:T%:e Apex Qourt in the £356 es' KZANLJ Atvtsu
  ma', ;§"F'A'§"E :39 mnaaggstwsmg, reggriaé in AER

 «,5
" W"? 3.;



i::é:»::_;ja steﬁ ﬁg §'é£§:bé%'¢%é;%; 

9

Cenfronted with héa previeus statement and is not given an
apportunity ta exgiam that gari: of the statement, whith is; not

put ta him, Gees mt €C}i"§StE'IfL}ii€ sub$tant§v'e evidence. Based an

the ccntantians raised in the statement of Qbjectmng 

earner proceedings H.R.C I\£0.m9;'2O0:, the Triai Cog';-a?f 'ofL:V§1'§j§tj' 

not ta have decreed the suit. The admisgégn ca.;3"'a%---§é:'ay§'w: 

dariféed andfer withdrawn. Unless the 

finding an the avermerzts in the ;3Ee'3 c£«§.5jzg, Vtffeé'ax;errfiV'e:eAQ.t:;e:..VV§a_%?:
have no ccmciugive vaéue. Nextiy' he  --r;*rjy  the
apyseiiant No.2 has stateé in thé"'--&bUf§--é  :;E:':i;=";:;-_';L¥§s§~examEnati0n
that there are no se{3arate.tver£arjc:'--y*--§:g're'%éVn:{e_n'¥fé';_'  

125 The  mat the question
gertaining ta: the'31;:':':A§;§i:?;é§:i.5E'§A3V'of :'a'.V,§fﬁ»u«ff 'ha*::;t¢3 be determineé by
the Court, as  hcenferred by the parties.
ﬁe reiées an the ﬁé:f::i--sE%0n ?~'s;n§ab and Haryaraa High Court
En gag.,r;asg; -§'.g:{F\__iAV§-igylrsiﬁ AAv'§Zﬁ'e;_E:....ﬁANSAL V. i-iARDE\f SINC-EH;

§"@§c:"¥t'e{f§'é:r€';'f=f;§k'TR"::;§rS'a§~---S; H 229, He reaﬂ 9:3: gara-8_, which is



Sf?C1',C3§8!7€jff?€'f7@éfS€ W3SG!?€;3f?éf{"f'?€'S8f??@,€}é'FSOf?, I do _
not iarzsw whaf wa§ {fag rent wag ,9ar'd by the.. ~ 'T

Sowthamchanaf for {he :5' shop and

s%:o;:9..H.. ............. .. T575 hcuse aim' ma moms air: the g-,-f::}:i,sn;,'2'.   H

fioer were faagea' zagezfber, "me :zv;'tnes.s_c3gain :séa'y§----zff;vaé°'=. '
the two rooms were feasaed separafefy:.'anr,f fi;e"'f}oéése._.:;'r;.u«.  
the 13' ffoar ........... ., I do mt knew a§ o:§'--._z}fét  Efzea V' 
property sfzawn in Exﬁ»-1 waisworﬁzv. 'n7»;3rej'  £"}'*ige:~:2.VV 
Rs.JZ2,0{},0OG'/~. 1: is true ::nar'V'a;§jzboafy {év.::.a.{§c;--'-Zsvaaga
gurchased the said property for_.;'€§,1.2;.-{§i?;»!2{JO/QA3£"~£f?g§f
time. It is not true to sz,Vzg§;?:?StA f!3aij£V  -msney :0
purchase the property undesjf   j¢':r}ow {hat

to as/Est the defm0'éf?:§_ frzjzkﬁ if!'%ef.:-',%;si15f";f,5{'Q=;:eré;>, I EX, 20,: is
created by Shaaﬁszf f?i*Ee§l:::'a7'y*v5:4j{?;;*1;".{§2ra.yg;¢a 1Re&5Vy. "

14. with reféi*é':é2g:He A:'tQ '::4f;':1f"e.VV__a;':'>_o\_;:*e crcsss--e><an'zir:atign, Sr;
Surana $ubmitsf§hat '§2:.._Ez~;?:é;}'s"'.the understanding ef the
respandent t§3'at_the4fea$e"i'§: q':;=es:'tE<>n E5 not Gf compagite nature.

As :*ﬁ'A§f}€"Vr'(3SVQ:'€5E1.ﬁ§€}§"§E ';*e"'3'$ net Even aware cf the Saie aanséderaticmf

 he  $356 in famur of the segﬁondesat has ':3
 %§:'é"VE*;i=r:§d 3%   ;mm£:":a§. He submitg that when a specific
" 1q":§1é's;:.é__t:f:2 ggpuiu:  Em resgaanéeni ag to whether the 533$ éeeé Es
 -§.a;E<:i we aggeﬁarzisg fram Em gait §3§'§@€E'°i';f, he Qfeaés

 %":§5A é'a;,::':§:f3§r*ata,

the ..~~,.._7:'-5"?  L-  



2'3

15. 333 contend that the tenant can chaiéenge the vatigity

of the saie ﬁeed said ta have been executéd in favonr of t?§'e-- fé':s;:£'

responﬁenti he reﬁeé er: ;::a:'a-3 31-' thg Supreme Caurifé  "

if: the cage cf DEVI DIAS v. MOHAN LAL,.;r:egr34zftec§'   

SC 12:13. The reﬁeva-at paragraph is extré'::te§"§_'TﬁéréTi::§é!§z«s;§  

'*3, The appeiiaze authority  thé" tVe_;7.:«?;3f"3,rV_C;§_.$é:e'~ 

5:? the view thaf tenané cmsid :70: C?§é3'£=€¢r:ga thé  

was safe dead executecf (:11:-'" ;f«3yoa:r* a"f";'éI1¢:.ﬁ;a ?:-._g:.ai béésuée

the fenanr was 52:33' 3 party   ifs'; n.&}'i* §:l:=,§:,r:i<_:*f7!s was

53 cerrec: View is take, An afieﬁgtion Af$3d' !§cee;k§'~.é7j7éde that

{:2 reaiity there wx;3si'.r:§,c::V1'3a£e:=iancj éfie saffé'-é§:3e.::;fV:§vas 3 ﬁapsr

fransacrion, jf'f7é"  fiaalz-..§ éw..r;ec"er§§7F_' afinding an ibis

paint, The a}ape§§aV£'§_.§'» ;ﬁ§%?evér did not permit

cozznsei if:.':  r*€f:'eh';' to .'«;#'i'QfC'8£7C8 adduced an

shis gsgsafi" «i§;*'4'ff:e--?v:fi§}jV:%2f¢r=;. ?'f!j§é'  Cam": aim did mt

advert ta it pi/we, tf31<2rié:;*f§f§:*e¥:,""-a;'?ft:}.w zffzis appeai, set asfde

rim d@g:{."i"3:f€ fo::"'e;,ffca"£c:2:2 3;-m' ':;emi£ the case to the trier'

V - v.¢;faa,:r'i"V_'z'£».re;§az"::j'{ £5 5f?§'§ﬁ§...$?"I ma quesfim whether the S536'

 sf £'g'3'e§;vL":;z:f§z,;{$§:g: ':z2_vres,z3e:?d&n€ Maharg 5.3;' wag 3 éorra ffde

':"E5ii:3':'V;I§fs§:T?3i%f:£";f;'CF,%":? ';.{,ﬁ§}?V"*~{':6"E5 evidence 9:: remra'. fhe frfai Cﬂéjfi'

V W352';-3ff:;:}v tfzégsfiiias 1221* aamscte farther eviaférrae on me

V _pa:'r2zr }'f 555% :'$;,?ff cansﬂers ii" :"?6C€S$5i""}z', *.f2'a:=* 3% mt

T "' ~.__:a§;?:=;ur§ é?2e;_':'a$?;@r* ﬁnﬂiﬁgg racardézi in 57576 sssiz, ﬁfier

  géécgfléw-Q i"?"£E ﬂaming, size trial cam": wiii gisgase Q2' me

'V _ ::::§'5ji}é émgrﬁaaag W3??? 33w", arm' ex§&::f§§§0::siy, if gcsgsbfe
%  v.s«2:§:f:5§;*2 gix mmihg. ?":'?ez"@ wig? ice {:0 arﬂssr gs is mgfsa "'

 



16. Sr: Sazrana submitg that at? aleng it hag been the case
of the respandant that thcmgh the premiseg were let out oniy fer
the residentiai purpese, they are being; useﬁ far the Cemmsgﬁ."-iai
purpase unauthcwigediy, in this regard, he brings; ta 
gaaragrapﬁa 4 Q? the quit notice (E><J3',4)¢  V' " .

" ....... _,The premise was ieased by  {:*I':'e;_"2t'--?'s  
fer res:'den€;'5i purgooges oniyg Without {be :%{%f)'££*én :1i:c>_}'7'5§,:>'n.f V'   A
nor permfssicsn of my c:!;'@r:t's veréémaf y0u a{"é' run::Jr?g'u;"!'§¢_ 
business In the ground ficor portio?r,,'r'our hawgi m1§.=»uS'é:d 

me premises and you are gjsirzg :"if2@-«,r:;%*e:--r?'?;}.':;~:gs fOF"Wf?.f{j,»'?,ff

hag been {eased out by my---cﬁészfafiﬁ v¢:§_r:e:?c*;r."? _

17. He submits thaf; in cziﬁfe§?'i7:2it'3x_tw_iif§V'.tfr{é'»"quit rzetice are
the averments in  1f09;2 Ci£V:3 1 (Ex,P.¢11) ﬂied
by the resp0nvd_ef1t¥~'~..pia1'§1¥§§;iff. _}*'{é' ré=;aﬁ VQ1:1t para«9 0f the said
§etitE0n whichﬁs r+:;<pr d'éi":g.:,::=:§'V%;§';<éir':-beléw:

'*9  ;:1et;"fi:7:i'€§fs .-- :"'?'z.;£'tf7er submfzf mat the
respongiants f:vé'v;=:'  :f;'*e.;3ch.éd«%}7e terms and conmffions af'

4.  '5"£?€ <T~?':f:§.3;""f@3='~'.?A'f'?e./«?\t ef"V';'§:.:£5%.«'an5f fyriher subm/E5' that the
"~._rés;;-Qr§g2'e{"§:$:. .f3.5§é:*a éakan {he scféedufe garemfgés miy fer
'}"e5V§c:fs§:=vi"i¢>.§ agtfgﬁzﬁs, But the re5,z::on(f@nt§ withauz" the
knﬁwgfézfge _:%§"iif@n aarmené of {he pezfwtaners nor wizfz

. -- me vz/?;'f:e2~§A&<:i3f§.é@ﬂ£ 0:' am father of €525 getifismerg, wém
u §*:'2::<§ ﬁnééfégi' fﬁfé feage agreemants wfff: the i'8ES;;'3'O{?€§€'F?fS,

"§i.$§é;a:se §f:£::m:er§eQ' me mrancfsﬁﬁ 3? {he graynﬁ fifoer as' itfée

.~«»>,;O



.-.«

      



t'§3§r e is a w%'i-3:te§§':%zé¢'::mer2t.

schsﬁzjfe garemises fmm resideritiaf {G nc:n--resfder:t;'3f
busineggjcammerciaf purpcses, fh:':; cieariy shaws the
breach {if the mnéracé and the m;'s-£258 9!' the regidmtsai

b:..z:'i5';'r*:g fefweut ta them: "

18? with reference t0 these averments, Sré Surana_s;;J§:2§';{2'i'§§:~;. x
that the use 9f the memises being both residential "':E._f:1d%jV';"x~0V}:§f -- 
ressidentziai and the monthly rent being Rs.1V','SACO/~« the-:suATiij"EsV :f:'<:fc ' 

maintainabie in View crf Section 2"? of the  K.ar:'n§také _i?Ze'r;~t:

0

19%, Name Qf the grounds ea":umeratét1  an the sa_i_a"A§'r3ctiQ§§ f§r

the granting the ﬁecreﬁ far the %e.§ovef§%"c:'fL--:§;::3§s<<§:ssEoséES ?p"reSe:"2t

£2": the instant Case,

19, §ri SL2ran§a4_.r§$3i4§i§{§ :::§»_r3  decéséorz of this
Cami: $1': the ca$g__Q%  OTHERS v. B P
THIRUMALA s;TT?A§'Lééa«V._§?H'$i§S, re.per~::ed in ILR 2005 KAR
559?, ta aévancé {ﬁe:és*;%fL§fA§a;~::;i:"tgéfhthe Calm: hag E0 apmi {ha
test 3::;Vf ﬁemiy;*.g§§§E:L..§s1t§';%§zi3V;jé'Véf  gartieg w?';E§& determining 'me

C%3aE3;.:iéf«.r3_f iv;-t:a?::,e $3: asking itseﬁ' as ':5; what was '(he

zﬁamErzaéﬁ:_E:€:g.sﬁtivéE'1..,,§f .":vh'é gartieg in &x'e<:ut§z"1§ the documesztf if



   five :;:'x*"e?;2«;'eee eke  eiermfeef er mixeaf are éhaf {ﬂey cermei

29* Making a subtie distinction between the ccmpesite
and integrated tenancy, he relieé an paragraph No.6 and 9;":;;>f
the ,2'-wex C§Ur'ﬁ.§£Ed§"T1€f'iiZ in the case of NILE$H NAa£D;gLi§§VA--§3."'~~..

sum»: v, SIKANDAR AZIZ PATEL, rapoeee in AIR ":2_¢c2jSt"  A'

3073.

"6, There may be severe! puzfpaseéé:fe}'iV_Lvhic?i' «. V' 
tenancy eremises may be lei' oL2f.' .S'rci:ac:'fyA':;;3e¢:i<{r§e_v 
eremises are fer out either fer the puﬁyaee {of re2sr'de}i:':e mfg
Fer a non~resie:fentiaf or 5om;'%;erc!e!.V;§L}rpese;\";%_ iegfsiavvtiazaﬁv
may ::ies$:'fy the purpose of fetrfngﬁgteVs.eL}'ef§:s£9'&::2tegaries
by adopting some ether crfterrefz jusii ee tfie, Bee]?-bay Act
does ('See sub~s3ec:v'Qeg'1} izef  case of
fersency sf ty§e"('é').,_ ?'e.r';'-_a"cc§:?jbasite 5; mixed purpose,
the §r"emz'se.s are.V!e§i;:}Vgt ;u'r)r-e*'efiz;etd",eurf;0Se, more than
me, :'eavif:§"fheA..§§,::f§tfo}§fV'Vcp_ei:.D:e éhhewienanf fa USS the
entire :er:e--:2cy* ';3re§ﬁ:i,ée5e'Ves ceé* gkrrif for erfher or both
§3Us";'30S€S. "ﬂee eetena.nCy.V'_p_fémnfses are not zjmcfecff or
demerceetee Se;4é7ere:V€eV.*}?.'--;'nfe ﬁe Se as is epecify wf*::'z:f3

gzert <7'r*7:if§eA' ferrencﬁk «;2rerrv:i'ses wiii be usecf fer wivaz"
"V.§u}pe.sex  3;": . e:f;er words, in case of éenaney fer

cemergeiie _,§a;a;*,o?oé%e',  ;::7e {we diverse eurpegee fer user cf

éje Se,ees*e£'eAd  efesectieg ifftre fersemty gyremieee irzte
" .z:<§'rr:§er€:?'ée;?.i's. But, in eaee es' Eenaecy es' tyee {b} which
 .__e:Lf"e_s€?2~{;§e feeeney fer was eerpesee see ceeereci 9?

..§erée-m9iyAA:'s ea eeeef er? :'e2:*e§re£"e§ {me ea}: we ,erer:*§;'ses

 



ere tfemerceteef or divides? by reference ta the pwjoeee fer
wtzich they wilt be eeparetefy used. The cases at hand
are iiiustrat:'on3 at the fetter tyee, type (b), of" ex":

integrated eontrect es' tenancy fer due! eurpesee, where

different portions are eermerkee' far different types es'

user: The Centred: at tenancy is ewe but it cieeriy  V' '

cut that eat ef the two meme Jet out under one tett:eh"e}{V 

agreement, the tenant snail use the roe{t:>AEf2"z'f¢ej tTrjen_t fer 

nomresidentiei purpose ene the ream in five ;i_:'ae£< s}'de"fe r*

the pureese of residence, The &'[?'£'i!T_t? tene.{2c}j>' gore-r;"2'i3:e.€:

cannot be esecri inter changing the~.};}5ers not Vcedgthe,» 

ent/'re premises be subjected to sim§}i:en'>5%.ous u'ser_é2:3.'3

res/'(fence and eammeree ~? seitﬁ vx-¥_ith5e;;rz'~..cfeffr;.ing which
part of the premises sfvafi be~t.ese;?';fer _.azv.r._Lv}V"i'.«.,,*-5A£t.:'.._tL_?£}_i»_'.*',:;ve5e.
Thereafter, the puregise of ifettihg;   ::3set .};--3t bend,
fafie under type '{  :t_e}§7pc§Site"f;ik*":tf/'xed, The
iegei impiic:etio£§ z's_:-tE:=_e§. ::e s;§f.j :e:;3e}?:;y'w'te:" certvpesite
er mixed gg':";96ee~vt.t§e[:'1I:::}»<::>e*'--{e,)_ the'-----n.ee'ef may arise for
determinirég the  ;3'&t:I5a$e ef fetting. Hewever,
the theergﬁ of eee7f;'7§3et"'--.;9Ei};:eese er" eti:r:::'p!ee ef

ereeomineﬁt p'e;teo3e ef fe'tts°}mjz_.%1e irreievent in the C838 92'

vteeeﬁctee' "sf. type"»§*.§;jVwheb it is knewn, as previoeefy

 5i§sa~eeej;. t}:ei.t~.e e§tt;'eu§e}',eertfen ef the ggtemreee stzeii ee

"gee.ter.;;;---:e';;~;;';;me;:.e whife enetfter Peer:/'en she?! be eeee'

fet"e;¢'e.t§§ef 'p.%E{';:_eee'.' 

~V Q. I}; ttie&<;'eS;e at fiend, zeesmectr ee tee reef ;"§€I3f'?'? of

H iﬁéfftﬁt ._teeeeC;Xerem:'ses, t2e2z;'ne its eurpese ef user ee

 «.';';'~:e;";;fe_r:z:&§, eejeye the eteteetiee et" ﬁemeey eget; the





.1':é%..§ff$men€."'nf 'n7ié'3§e €:*§Vinns ﬂied by the apgeiiamir in

A_Ef%:_5§»§,_£;§'@.§.3Cé§g'3§:Zf§1; The reinvent nnrtinns Kean amt as miswsz

tenant shah' net be Iiabfe in be evicrnn' frnm any nari of

the térzancy premises, an part 9:' the prerniges is
nrntactecf by the Bnmbay Act and the cnntract cf tenancy

is ans ssngie ann inn'ivis:'bie, We are, tnerefnre, cf the

npinfnn that when the premises are ms nu: under one'... VT
integratnci coniracf of Sennncy Le, type (23) referred  
above, and fne ,c:=w;c3c>se of farting in respect of one ,€3&?;"'fé":'i?fv   
the ,nrems'$»:?s is nne of the users referred tsjn $ub::.<§e::.i:iiQf;':rb  . V
{1} of Section 6 of Bnmbay Act while  <§_}:4!*§ar"';;a':';--c3_}:"-.V,  V
tenancy ;3rernises is gaermwtted to be n%.;'s_d:'--.fn'E psjfp,§f2seV «. " 
ether than the one stated in Se:tf_fk'nn 5(1;}., nine  
tenancy premises woufcrf enjoy ,orotéEtz';:_}n of 5oVn3!9n'y'V.Z%cf;2§
ﬁvfsaion of tenani can be ha"2't:?'..V_é1r2f)/'.~~E>'}? f?;?e5!<iﬁ:g.out';3"¢asza*V4

fer eviction under Bombay ,£i"<:--f*f' j .Hn.1sJéV§ze_'r,u"'r'f:'aA§;<o_un:i for

nviatfrisn £..f!'?€3'€!' Bombay ,&<::H_f:f<'7ntz   hi' the
nremfses IS made:..oz'H,} 'm/:'::::;f'{'nn:. (fgérév !3;é"~£_é;f:1§;%@i;f from the

wnofe uniesssr z?f'{.€"5;'i?F§_f:iiAi'Fébf"«'?!é§*:u:%_é_n.'C2{?i"r":?'Ci5l'Cﬁrﬁégns a speczen'

provisicrn em1noVw;en?n§;'«_ tne}i?n«:.:fiE-.,"'::z_ ﬁpiff Q59 five tenancy, "

2:, Per ic':~::§nE;%a,'  Redéy, the iearneé
z:<::unse§ far the reégjnnaient-__su.b%r:i.§;é ﬁnat the appeiiant N33 hag
adn*}.ét%..~e§  sr;hed¥{2"E'?a7*..E*.§.?.Aggrogerty is a 3§ng%@ tenament. in

this tn my mtése, ﬁne nieadings in we

 



" .... ..?""he tenemenisr feaseci :0 the secand respondent

cansfstad cf' 4 housaa: and 1 cfoubie shag, '?"his shop £255 2

'(few/'3, Tfve 4 images are 5 tenement behind the schedufe  

sfmp and 3 one room tenementg in she ﬁrgt fiaerx The_.3_ ' .  

912$ roam in the first ffocsr are inter carmected with dr--;6rs  "  H

and aif the .3 terzementg can be used togeifffger as 5:"s:'ng;}:}'rr:5  .
tenement 315:9. In View of them <:ircurrV;ist*¢3:1_ées.{, "f_or'ifh¢_5: '-- _
purpcse of meeﬁng the residenfsiai and ci'Jmkn_e'rcfa!"z2e'e;:i_ _ " 
of the respondents, the second 'rfe$;>_;>ndeizt E;:=,::a:??:é 
tenant $1' aff these 4 houges a?:».:{ 5hc3;3.._  -- 'The',
measurement of me sham exceeds 1.=:£"sc:,{ '.~?é3r:s:rs' ;~;em:e,~'

the petition is ﬂat maintainabiwn :aw}_;;%,'$"   "

22. He bringg ﬁe  n<}ifi{V:"é. tE"aV§:a- ﬁicttégs-r;r1:*s";e«:j2V tV"fetter, dated
28.5.2082 issued by; 4":?i'::a__:'£é.ss.;:1o:*:d:g2_;f1iffs \:.er{rVjv<>:f'$ :9 the appeilants
irafarming that t_:;~z.=~:-:-;g_;'«';;%;~.;::'"emgin -»s?:§'.m3f?5E§'c;;?:..,V§Vs,éoid by them to the
respztmdezét. By the .s§;%iid'j-~;f§%:;titi<:*:.§_.""*c':%'2'£e,?'i,r have Caiied upmé the
agapeiiants ta pay"E:l1rjj:é .V:a*:V€i:sz'£VE'e.¥.\g".;{é_%L~r*:*:s to the resmndent. He

gagbmiigs that.4§{:hiéL'ag3pe§EVé'r1t$___§'§§;re mt isgued any repiy désputing

we siaiig'<3::"--{f§_e::§,{ér:;;'4i:;§'§<,">piaém af the reapanéesnt 1:9 receive the

:fr=8_nt

 Sri 7R;eV_j?§éy subwgts ifzat the agpeiiantg ﬁieé ihe suit

 gaaéiéef 9? éeciaiaiéer: that iﬁey are mg ieraargtg Er:



respect ef 6 éhdivideai emits. The appefleete the net eresecute

the suit, which therefere eeded up being dismissed fer new

preeeeutieht "thereafter the aepeiiahts fiied Misc. ease seek}-zig

the sestaratiee of the suit. The Miss. ease wee aiee dismées_e«riV'feejrve..V"2

defeutt. Thie being the positieh, the e;:3eeElahts are ne't_:'en:ét:!e;:i"%  M

to daim that the tenements are separate.

24. Sri Reedy submits that thee.e.ppeEiahts: havev."_hAe:t' ever?" 'V

cared ta repiy to the notice at Exile d'et:ermihieVg._th'e:.Eee.'s;e:he
brings to my notice, the rent re:ce_ipts"et._  "these
receégats do eat: d§sc:Eese the  e;.§:! th'etenancies er
tenements. It is: ment3E~0he;;§.'--§h  2 shops and
4 houses, Rs.1f5QQf€¥j'te:ei:_:i§ brings :0 my eotice
that the rent retei§5tsA..:e5t_V 2  that the rents were
eeihg pate te :t'he' ...-reseondeht and the rent
reeeépts at E:g_.§.3 eE:vd_:zZ>  the ¥'€¥1{S were being paid to

the :§f'etE<:er re.eeeheeté't"s"veheeteg wee was the erstwhéée

eweerV"'Ae_f"'Vth'ee. eeestieet He ssubméte that the

ieveteeevéEaet~te:fteht$_  he right te questéee the zzaéiéity ef the

 -f:3<'-':fT.%f*i:%.*T:;§e'e.,'emehgeé:"::§:e reseeeﬁeete veeeere etze their fetttert

 



>\§?2§

1:

paia by the aapetlants. He further submits that even during the

pencfancy of the amt in tha "Triai Court far 8 years, no rants were

being paia to the raspandani: or were being dapagétea with 

Triat Caurt.

28: in the coarse: cf rejoinder, Sn Surana sL;bzf;f:_ii§::%;'~§:.ha§''tvf91a% "

amounts towards the rental arrears are degfbsétiébﬂ win-It%'ai.S '€;§:.urt'h 

in the appeaf proceedings. He subrafaits that a:s theT»'a.p;ieEl'anE.é'*~. '

disautad that the respondent is the  theViantajiy-Ian*gpanEs
wara not being paid. On snecéficaiiy as«£a"'wAn'y the
renitai amounts were net: Eyeing  Court? he
sabmits that there is  Er deposétmg

the amounts with ma T;*4§'a§. C'a':srt}:/'ﬁ'.'i   ; 

29, Ga nearing ainaja§ara'E'§w§r:--._a':'gumaats aérzirassed at the
bar, taa faaawéng i::g§,;ae:£:ian:; 'faf:  cengiaaraétian:

i}_§  'V r'aaéha¥;Vha._2% t§3a ":'s""rEa§ Cam": has the gﬁarésdéaizéan ta

E""' 'anVLa;fia%rs  ra£;aan§ant's gait far agactmani?

 the aapaiiania have any statataw
_.-pgaiiactiayz under the Karnataka Rant ﬁat;

1~Vnaaaa? ,
V  §a%§§§.

 



was admfttecfiy mare than .24 square metres, the
prowszons cf She ﬁat' die' not appiy and the evs'c:7'on
graceedings were 3 futiie exerzrisﬁ. Hence, the findings of __
the Firs': Appeiiate Ccurf shat' the groﬁerty maasured   "

more than 1'4 square metras, on the footing mat  V'

appeiignt has' :70: @s€ab!fshe<:' the gamé is £ncc::rrf.;;=:&t. 
Therefore, the substantial questions cf {aw fram::«:3..a':;-:9 
answered in favour 9:' the amseiiant, " '  ' 

38' I1: ES trite position in §aw i:ha*e.4_j:he éa"d_:§1%ss§o{:.55'V-%Aaﬁédze i};1 

the demments are an the hégher coE1*a-pétréyd  V{:Vhe
evidentiary admissions, In   réfer to
the ADM Caurfs judgmeggt m m e;_  RAMDAS
VIE DALPATRAM   OTHERS,
remrted in AIR 19;? ;  0? time $aid
judgment is  _ 

"E6 ........  3c':':';:'*!s;s:;?_g;i}*sﬁ:~f;'»if'i*:;§é<.ahd dear are by far" we

best grow' 9?'  facts a_d??;.{éte.r:~:i Admissiong in gieacfirzgs
__.Qr judicigfua::?m;'ssf<ﬁ'n-:3.'gédmfrssibfe under" §scz'ior2 58 of the
" _E3§é*,%t;.%s*:s*§C'e ﬁ§:f*:A, sﬁiacfs b;?w%E9é% garéies Gr tﬁeﬁr §§er2€5 air 9:"
ifae ffwé case, sfaréd 52%' (3: hzghar fasting
tmérz.  #v:'a*:é'rz§%'5%ry'j;;.é§{:!:'}?i$sf@;3;=*s, fhs Farmer £5353: azf
 a:jm:5$~£Qnsv___v3"re .:'~'fé;f!y binﬂing on the garty mat makeg
 ma? Aafmszitufe 5 Lf*J£.!§!'Ef' sf premf. Thay by
 z§§z»e:é7sa€_§a'e3V"Ca;2 ﬁe maﬁa me fauncfafiars :32' the f'i§??'?i"3* Q?

" §.5'§'€f'-V}V.iV1?§";'"§7E§;"§x $57 55°,-5 mffzer Emma: a~a'§d£n€z5r;g §§fmi§$;':};*:s~:



which are recgeivabfe at the friaf as evidence, are by
themsefves, net ssoncfusive. They can be shown :0 be  

wrong. "

39. As heid by the Rajasthan High <;:r;>..ur_t;4 %r*:_--fi*:°e" V0? '4

GOPI KISHAN and MAHAVEER UCHC.lf!Y.fA* ; 

aﬁmitted facts need net be proved; ﬁve"-~.s;o:;r'{t'v-hV:aas. :o",§§~;ri."t«h'g3VV :35;

between the parties at which they are EVri:___§{;:::.r_%zs~.r}_V<:e. '

40, Thus; rm iegai and factiééi vAE§:¢§:_'_'r;ase is such
that the interconnected"g§ie$ti:gn ::I\£~§:5s.i'} é%§'a:i.-_$_i_}:f'cannot: but be

answered against tﬁe;    : 

43. In i5;e~Que§i{Ezj'n::'i\E;§$1::§'i£.)'aﬁd iv): The {ﬂea taken in
the appeﬁanis' w:*étﬁ§eiVnVv3V{afcé%19':a+:r§E'_.»%.§§that Sri Nagappa Raddy is
the _a§so§ute.§jA 0'%:smey 9?  grﬁperty in cguegtiorz. Sré Nagagpa

R€§€:3 ";;"__v€3§j='§,§~.'hE3_Vbv'§§'E3§:"-{j§'d mi; cmstitute the jam: famiﬁy, ﬁne

}"»g:;_r§p:ert%§~.%ﬁ.--..:1a,ééé%:"G:2 i§.$ %:h& §e§f~a<:q=.:éreé greperty :2? the saié

VE"%§T;z;gég:>pa 2 té'a:Ed;':-} §'%§3:'§a§§a Reédys gang {§§*:a:3pa§ Raddy ané

  Rs5;d§*§,?}; maiizing that théy wouéé mt be ahie ta evict

 a«1§;§é;-?V¥$a§'ﬁ':éf Createé we gamer gaia irangaciian En faves? 9'?

 '  .§Ef2é

':'--:éé§§é§':é@ﬁt'
.

42. it is beneficial ta refer t6 the Apex Cesurt's ﬂecisizizn in the 633% cf KALE AMB OTHERS V. DEPUTY' DIRECTGR QF co:-ese:.:m*'rmz~a mm mums rep-Grier} in AIR ms%%%gg 83? wherein the ctsnaiéered view taken is that if mxﬁéé--- partiea E9 the seittfemerat has rm titie, but ur},c£er__the.'é§4fa':§§e:}éer§_tV the ether ﬁarty r*e%§nqa.:i5hes at! Eta daims lizyr i:'i f:':e:-"Vs Eh. such 3 gergcm and ar::krs0wiedge$ himk'f§"i3§: ti*;é'-sigie the antecedent titia must be a'sf5::ir21ft::§.é"V.._»§ncfh' fémify arrangement witlbe upheicl. V 'V A 3 .

43. In the case ;0f.:§%fala§§bé:I' has heid that partitién is; :10 :ﬁ;%;;:';*:'x,{_é¥V:'*;';"'Va --r1~r;e is inveived and every' party.----i*n- title. The facts of the gaid case §..gg'- gse on hand are entirety éifferent. In :hé?%.._§,fa§.d Ease, the deferzdarats had 9btaV§;:*:eAﬁ a;~5,ﬁi;e':.:re;e Era». __§«.AE_§iE~.E0,,224,f5?8 befare fiiéng sf @,s.;é;;::af:;€;j;2'es,0:;;:2V;[e}kan«r§'a,t%,s,r%ssQ2.,s2§:;8§ my the p&a:::t:%i Gr: 31% Zfeaégézsr §*:a'.:':'£§;*%.:': case, the agsgeiéaréis ﬂied a suit far"

éégiarratiana ?.%":}%e_s'a"fé Suit wag éésmésgeé fer mnwpragecmiéggm They also Fiied misceilaneous caise seeking the restoration cf the suit, but it: is atsa éismissed far éefault.

44. The appeliants cannot raise the chalienge tow partéizian dead with any rate cf success. Cm the grc:ur1ci__7t'E'ia'tf.,'§:!91_?eF respondent did not know the vakue 91" the suit_.$€Ei{éduV§':é:::'AA' ;:ar0pe§ty, the tétie of the respondent to It_he:.s£§iit preperty cannet be denied.

45. That the suit schedufe 'A' ﬁéwned by Sri Dhanpaf Reddy and §'~Jar;a"*§,?..:§"r23: they were the Eessers of suit schedufe "Bf";§--ﬁ§}pér:§_;§\E¥e §éi2'iEhpeachab3e; because the said Qhanpaé Reddy and NaraVy_a_®"'R5é'eﬁV€§:3{{ the rent receipts, dated 1@,S,2CI{I-Q a=_:n:{ is;«:§2a0§j%':"m_amed at mm and Exm resgectivaﬁy.

%-§,_a'~i:€.%r%§ 'a%§v:e§%éej.._.E.%3€: re$§0nder:i:§s 'genders {Di"2an§a% R.e§d'3f;.¢'»a%:§.d°".g%Jar,aya::;. F:eéﬁyj ag their ieggerg, the appaiiarzis :1:':f<;a{;:fe0i: m'z":t.é:*éﬁ 53:6 ﬁhanpaé ans; Narayaré Remy sgzmﬁd %f':5:.*«;@ gag §§'I:%E~3.,.S i«.A45!§'1C scheﬂufe gmgeriy by way 9?' a gariéiéan '...:uJ ?- J 4?. QFICEE me payment: ef the rent by the tenant t0 the iandiord is evidenced, the jaws! reiationship between the parties cammt be deniedg as mid by this Cami: in the case cf KAMADHENU CAELE-I3 AND ANGTHER v. MAHANTHf:§t=i3?.VT:""v.. MUTT TRUST, reparied Era ILR zoos KAR 4730. Thefr--~e:Ve§é%a%i.§t'% paragraph of the said judgment is extracted:here§&nb-§:Io§sé"::'?.~'I.'4 "-4. The defarzcfants have admitted §f;..a:§~€' affzzé _ "

tenants of the suit scheduie 1arem'iéé:*-$_5 They 'f?3've7§i;*{3;:.._V_VV admitted payment of rents ta the pfe§'ih:}'ff' Whe?:~.zfh'e ;;£Jr5§};:

reiatfanship is ac:;*m;'ttec3', the.ni"ena{3V£""<:é§f:nﬁit~LA;:iis,m}feV-the'2 qghf or owrrergfzip of the Vie;:v.nv%Q!!_0Ar{3fL1'5;.j_ :hé'--.}f}:?g:§é:«f._pasitian '_ settfed by the Apex Courf a (7_cjf' f;'7:':i=; __ t:,7'§:'::,:r":=.,}';r;-- I'§a£<£a.>na of cases. if we own.e;-zéfﬁip or:jug?}'_:'V;reiafi'{:§f;~sbIy;ﬁ "c;fv'V!andford and tenant is __te:'z,2':r:%;.:«"?," wag no accasian for fﬁapv pég} £"«;3 gtiée piaintiffs in respect c2f'f~z*i7é':3:;:ﬁf:»sC§§é:da;fé'--;:gfe:»n"2f:éés:" f~!avi'ng admitted the ;'m;:3::n?'f§snt 'a:sbéé;;fsr..:'of zh§*-.Casé namefy the jurai reiaémnship ';ei"~§fn:eef:V.._fh¢%';m§§=i:féé: "iavhen the pfaintiff M5 invakea' 5&5 s°§é':t.:;if0r}z_';fig:}~;.:"» Vcfiécier Section :11 of the 3"ransfe:ﬁéfk9ra;::e}5é'}»..xévgt 'fsr determinstian of tenancy 1-,¢.;;ﬁ;rf2t3'v'éf d§§i2fz«*g{":dan$;é""}'}z respect Qf {he aw': gchedzgfe _,a':':'r¢5_r?*;*.-"Vs€';e'¥s,. in we may??? ax' she defendants: :0 V f3!g@.§'€"3{A'éZ'Gf?fI;éf§;5.V_}:*? ﬁgpeais and may far aetﬁng aside she snﬁgéuggeig-jimggmenf ma' Secree. fherefare, Ehe .A../: "«.§!V§}0i?g'§ fé3§z*a3i§A':£€}f?f€f?i}'C¥F§ Lfi'"Qé§O' in 557953 zigaeaig my the the appeiiantg. The receigt ef {base notices by the aspeIiam:s.._i_s not in disgmte. They have met issued any reply d@nyEng"'%:§ie "-.4A cmztentg at' the gaid notices. In the course af h§'s:f= axaménation, DW1 (the appeiiant N03) ha$.:admj:te.'_c3Hf§f{ai:.--'Ihé §2é_S_ net regjiied to these twc: netéces.

52. Thus, consicieréng the evidé'ﬁc£§'p|_ace€i~.%}fi"éheV' ::§eVﬁ£)rd and the gamut: of the judiciai ps'?§4_i'i'ch:un-_.fié}1'j¥§;:;§§r§ V'§;iG~..x;qhic¥;1VV?éi$f3orate referenceg are maﬁa here;'nabov§;,_:"§f;Va'§'é;r}:V0 in homing that the appeilanm éﬁijfg §:¥i'E3 ._t;ééDQ¥'!d€3t'lt or 01' his veraders to the the siender and spacious grou nxV§*V:§,"VtV!9je"$3p%;§:§V$r1§;§fV'é}§vvQn_0%'VEEéé:0me the upsettors or overthmwers QfVV'Atﬁ!e"tif;E€ vendors to the suit scheduie 'A' p;:*c:z;:)LAer'c §V. ._ IAn' »s.$vé'e¢:x»;s'z"-<>Vt'5""i::LVI*1e rent receipts; at Exﬁi and B25-':'€'tVi'1'Ie--Aési:'g~~ii;si..,"L'of"%*the afiﬁéiiantg as the iessees under the . ras§erz :%@i*£t.fs x:§z*:.ﬁo§9§._§j£%£arayan Raddy am Qhar":pa§ Raddy} :';:§:a'::r;t be :;.%4 siQaste%i 'fd .t a§i' The fﬁﬁﬁﬁﬁﬁéﬁi has stewed We the .."E;'§*':§i{:'§___€3f mg v§es}__:i*0rs, As a guccegséve QWHGE" anti Eegger sf the V'". ' ..g"ré§@s:%§g '§"€$:;;-'€0i£§§ have the game right which his vendmg had.

§%;

,4: 's . A .W51"?'2¥;K¥N'S14'$W<¥'-'i=i*""~'"'ﬁ Vi W w -«-'\'*:a- ':'=«""'e\:-.~z='-i= '.'sx»'s-'s."~"- 3:3 Therefare the quesaticm Nesjéi) and iv) are answered in the aﬁ%Tﬁaﬁve.

53. Ir»-Re Question Near): The justification'__¢ff:5:fed:"ﬁy% 1 ' the agpaiiarats' siéa fer net paying the refital §:'s°~§aéafs*'§*c:§s.VVr:,§t __ :' cemmend itseif to me. 'That there is Vr:r::_ maré'dha't's:sry re ::§'a:i'§{'e:i'1e:€'4t«"" V for depesiting the amaurats with t§iéT'L»._Tft"riaE C 'c:~::_rf:f- §'s Egténiiy unacceptabie. It is; not Qniy a vréﬁrsrat,j'§i;,§'3t'VAa§§§:.:. 'vv3..jegai c:§ i3i'i§vgatior:

0f the tenant ta keep gaymg the gf_¢;'*2t._f:i§E"_i?f:§ we tenanted prﬁmiﬁeﬁ, 54, The §.::(a.ha"t:af;d i";§:'.}ri%:ve 7ica'se of SHREE RAM GOYM. AND : ~..;%'L£'x'-G"IA".VEv-:'lV"{:'.i§-..::i£, 'ﬁ'i"----Ef*é§RA KUMAR GUPTA, reported in AIR 1: has amheid the decree fa: téryeé' eviV;&§§§£'?».gf on the gremd 0f the tenant §efai§E%f§ng;i«:<: _tVt:eA g:~;a*;»fr:j'i':<@:_2t of rent: an the date sf issuance ef the ijﬁgiice.

If t%2?£::*__é'é3'g3§@§Ear":zs' stantentiarz that %?'zey aid mt knew as §es§er$ sf tﬁe suit gahgéuée 'E5' prageriy is taézeﬁ 'i§<' §€. *:_§f;;_€~3 3:": §t$ face *~;ai:.2& them aéss tine minimum $33? Eg 38 aitematéve piece to which they can shift their businesg and residence. In my considereé view, the appeiiants can be givVen 1 3:ear"$ time to vacate thﬁ suit gcheduie 'B" prsperty ever" its vacant gjosaessicm to the respandent.

59. In the regult, this; agpeaé is dis;n'afi$sei:§Ai?:;¥;st"'t:;} .' one year's time ':0 the appeiiants to v*3_<:a':e t%9:e,_é£:it s;i:iie:~'§ii.§.¥§ property and with the foliowing directi0n_f;.;ii"*.,::_ i} The appeiiants gzrrears of rent/@ccup;§t«i:5:if1':-.<:hziu;i;§éiS «-~ which have faii§'éiij~-- date of the (j€[}:€}'SEEK'ﬁV1"§{§A:.:jii%if":'é{:$'}-1 thig Ceurti The ;3ay*Vii'2;eEsﬁ_ of i5 subject tn the eutccsme {}f the ;.~§?e:;as=a?:i£§ -v§4iiL1§§i':;§'0rdered by the Trial Caurt far §i_;étaV%rrninAé<i;ie.n_.is~f the meme profits:

ii} 'V-J*i"i;:é--ié§.>,§§iV%.a.ii;é:ic$ Shaii §<ee§ iﬁiﬁﬁfiiig we iutme rentg, 8.3 a;__:i<i.§é;i§ai: they faii éua; tiii they vacate the Suit _ _$Ci"*;e£§'::ie 'B' gremises.

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iii) The cffice is directed to reiease the sum pf Rs§1,42,i3GGf~ éepegited by the agmeiiarats tewjav:€§'§_:"'--,V' thé rentari arrears with this Cwrt; {Q the res;;::%-nd:e}i§'%§§" '

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Karnataka High Court