Karnataka High Court
Sri Mohan Gulati vs Sri Bheemashankar Joshi on 3 September, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 3RD DAY OF SPETEMBER 2009" BEFORE: THE 1~;oN'ELE MR. JUSTICE ANAND A ' HOUSE RENT REVISION ?ETITION'NQ.271, OE 20081': BETWEEN: Sri.Mohan Gulati, Son of Late Munshiram Guiati, Age 63 years, ' . Shop No.G.2 and G3, _ Ground Floor, ' 'Neelkant House'_, _, No.69,.Mamulpei,v , Banga1ore--560" , PETITIONER (By Shri.I5A._R§S_und.éiz¥§§h%iV,'EAv§1v.o¢g::é) G G'Svr.i.BEERo'§§m.aEhankar oshi,' 'V 'o-fVGu1abChAand J oshi, No;69','-Mamu'.1jpe'§I,= A 'Banga1.o;"e~_§5tE0 .7053. . .. RESPONDENT
A H H 'T 1 4." ' 3! Shri Shivakumar, Advocate) =i<*=|==!<=!< é 2 This House Rent Revision Petition is filed under Section 46 (E) of Karnataka Rent Act E999 against the order dated 16.08.2008 passed in HRC.NO.2l/2004 on the file of the_.~Chief Judge, Court of Small Causes, Bangalore, allowing the petition filed under Section 27(2) (r) of the Karnataka Rent"-Actflfor eviction.
This petition having been heard and preservedli and coming on for pronouncement of gorders' this day3__.Vthe._Court'7 delivered the following-
Heard the Counsel for the petitioner' and the respondent.
2. The petitioner is a .jtenant5' respondent in of premises -. ' N'ol;t39,:Maln1oo*lpet; Bangalore. The building consists of a grouiid additional floors. The building .~' ib_e1ongs'3'«:to_tThe Vresponde.nLv In the ground floor, there are said to be s~e\ientpte.nern'ent's*;. One son of the petitioner is in occupation of 0 two the tenenieints in the ground floor running a business in tea ~Tfjv»-V'«._p1=oducts." .__}\nd one other son Rajendra Joshi is said to be in oc:;up.ati.on of a tenernent in the hind portion of the ground it 'floor running a business in children wear. The respondent had é fiied an cviciies p<:i££i:33'1 uncier sec-iitan 2'?(2}{r) .--;:Qni:r;1 ciifn'gT,ii:a§'. the {we prmnises t,:,ndr':,-z" fin: e<:cup:ai'§:n':. gaff' ~ i§:1r:_V.,té£:'Eé[i_i:.3i1«::?'.V xaicre' raqaxircii by him fix' the betnxsfii. ii}? §':i*:s .:-.;{.m }§~3:ijé::3c§'r*¢iV busimtss which he wanittd Eu . The peiifien was r2:"si:g£::d {fie pzzjiiéiiyner hefsiéa on scverai grmznzis. This Cuuri hcaxvtziécwf '§":é:2?ing;g;'~.;£§i:§3x:c:1 {he pt3£iijL§i"} an marks, {he peiif;.E'<_§1':A:?;rV-i':; bé-ilrrég this éi:-r;.:=Vn.:'--§,;"
TheV'*C.gAu1:se3A :§3;.::" €'}2;;"--pc£ii§'::fi:;f wmuid urgta iht: i2:iEuw=£:;g; grmmdig":--_~ FirsiEyL,'"'§h:».i'i .i£ §.s f;_::,«i 'iii di:-ipuiaa Limi ifm: EanL§§u;'d is §}'§§:
~va3wr'z:m"":3i:'-ihr:---§n£§r<:: §§££'i'iti§ng which cunzaisis mi' sevcrai iiwmrs and §;tiifii$.:§i1:~,=_§i;§_ i§'zsz{:=§3£§§3di12g had §a§Et;:r: magi}? {mm iima Eu iima even efzzrzrzg ~;'2=ej1¢§:::2c}; 95 iim pcéiiiun. zizzgi Emnceg afismaééxrc V:.éi:§§.2¢,§I'I1£"1'3(;r{si§;i¥L§i3£'£ wax avafiafiivs an 33% §i}{;}I"S :1? 32: bgiéigiéiig w%:i:.:%;1 " . ha.3§€-- riixi been avaikzd ufarzd ihcrczfizrre, Eh: mztzé gr requérczmsni mi' ' " -ihcl raspvndeni was net genuimt.
§' 4 Sec.:;ndE§,v, ihai iht: peiiiiuncy had iakan fin: two p1':;:mist:s am E6213: at &iiE;--:re§£ peirzis uf iim-L: 331$ ai :.;i§lTereni raics Q1' rcgiié-.;:nder scparaic {case agreements, Hence, a single peiii~i<3;:_' . §,$.;-zz'..§: ;*mi mainiainabie: ii: respeui mi" ihc: iwu ditsfirzul pFt5I1}§S'¢ S."~, V This trial couri has cozigmiiiedfan ;:.§:'{jr 'is; §} gi§'dii1'g'fi:ic paiiiiun was mainiainabia xvhiiéz -.};)i'::ze:é:ig_ r":;:iiam;t:"'z'.}n__va d_;§:cisin_r: . reporicd in zimar Trampvri Cofizfiifhy 132*. 5§§:2T..z'{»fi£§hufrarzapafhf, ii}? 2065 4335. fatzis of ihai case inxéuivéé {weI::é:ié:s:"'a&=»gr<~:;:ti1:;i'!§:; in-respecisgf {we parriiunfi and {we} suits t&rereV"'.§3é;§V aixd Vihersfure, ihe iwo mitts were heizi £0 be !E1ki§fz'§C;§.i£1£ii}§£:. Tfxar g__q§sii0n whether a singie suéi if: rttspeci sf 'i.w<§" §f:z::>:¢; érax:s.:§é1e;£ia:z::s; maid 33¢ Bmaighi. was Hui dc-ciaieé in Qhc: sfiid s;;»ase. §"}fi:;_:3-até, rafianct: ceuid tmi fie piacegi mi Eha gagne. E: £3 "._»§:uri§zc?~~;:u0:1ic£:cicci that 32:: S5393 are uewneci by {ha rcspmnaiani -K and sénca ii is rzziaimtzci firzai ii is requirsé far {he VA u m:i:t:;::aiie,m ef his sun win: £55 a,dmEi£e.-cdiy Imi (i€:§3fil'}(.§%fi{ an iim ' respondent - iandiurd and whm has an incieptznaitzfii famiiy and indcgfimig-ni §'~:::§§h<3:>;§¢ {E211 gmiiiéun xaaag 39% mairziaizmfiiga /7 .'/ § Rcziiancc piac-ed: by 133:: wuri bciuw cm a decision reporizzd in C3.A.?~¢'c:r::.s'imi';:c£ zifurifar vs. P.;'v',}w'z:ri}zy, zm ,.?:('}(33 s;e:,}2;-£53. It is conienéictd Lhai $323 rtxspundcnt ~ iamiizard h:.»1s: nL3_€;"éi3s;%a:fis:_id5 ihc prsmimsi its rtsquired as {item is nu r:;2;;:am}.f;a.};!'§e'V.Vsuiigfigyieab V aiiemaiivc a<:c:}mm:.2dai.i0n. On 'Effie: ; <3i.§*:€:r '>':_1::.Lrz<§;, iii-<:ri::1,ji:s supprixssiczsn t.,3f' the {dc-i ihéi "'*~i§me '-:1iI'i(.§. a:jgair: _'~~:+:iiVtri*naiiv»:.:.L' accommodaiizm has bccagrne ava.iiAb'§: the ia§;{{§§,:-1fg§.7 wh§:.:i's. £2313 £1231 been uiiiised, but Ems §€:§_v;E»ui £L$'eféVi}2;Vi:'»1::nar2§;~:. Yiécre is 1'30 aiiefiggyi 21mv;1é:'§3;,:'=§_hé;~ §é§:=;§.}{}rei' it: £§cmm'3:;ira1§¥: why ihc grmniszrs ghmxid bc "p;f<.ivv§da£§_ {:1 §3i,$-Vsun imzpiia 2:? his sun 1'§(."}i bang dtzpsasi-gicniizn him":-V _____ ' '"§hé§:*t::WiS"'aisu ma t::~;p1a:1a,§is.}z1 :3? the: 3:31: aireaaigg; having ciquaiided .¥§Lsusint:ss;~: in ihe a<;ic§i£i:3r:ai arr.-:3 aziiiismi fur ikt: xupurpusa aifézzg wiiiz figs f}I";§i'Ilii§'.:3:-.§ umiiizr his; ecuupaifiun. "figs iriafi "«.§_;m._:ri""_31as aim Lwerfuuiieti Eire faci ihai ii 1?-sag my: $1;-gsifiia £0 3 rcjinuva iizc ziividin i waif beiwtzzétn E52 -éiiiur: remises fififii {he simps £1: ihc £_'&C-C-i£iI3Eiii0§'£ :3? {he Eaniiierdk 39:2, 33 ii is 3. i::sa{§-- bcarigg waii.
3 6 The Cu:.zn2st:¥ wouki §§.'d.1:&:: reliance on 39.: dtcisien in G.Shm.tku£':'1 us. V.Chanc1r*apra.?cas}z, 2034' g'§'}fifCCR 2626, wherein a Division Btznazh of {his court while piaazing rciianec an :4 égzciigitsrz as? {he Supreme Cvzmrl in Ramciaxs vs. Ishwczr A412: 1935 SC 1422, has new am;;¥khi:¢ ;:m%;a;;;[::g};aL A benefit sf 3 gm-sumpiiun in his Favairr i:: _'¢.2;st:ST'1v§1::fr: rsunai re: _uira:;:2t:nl for £112 r£:m4i'sx:s ankitzr S<:u£i~;>Ii'*2'?"'2' and V 1 % V K A iiéz-3 §:)£pL':2i1é1{i;£) I.i"jlh€:i'5£§:§L'i,, '£c*}r:z:§i'i--~--..w;"€:upani car; addmze evicittmstz 10 rt:but1{he'«saiei f)k'*;.';:E;-~'J.LIVI£}§i§'{;1_IA'i;"'~ if any such <:51.='}:d§I'I{3t;: is adds:-ed in rczbuiiai, fu:* flit: ";:;i':_.:rl in decide whciher er maxi £11-at pl'6S"L1'Z$I!If}'tiQ¥i avziiiegféivé i(: 32¢: landlord has been rtzbmiaai. And {}i§n¢ ii!dé'({ _' ihai awn wi£hL>z:£ {he use mi' expre-ssfiuns iika
-5'f£:%;*.s<_§i;::{b§c; "r£:£;u_iren1eni." £31' "bu:3z'1a fidt: ricqzsiremem", fin':
lai"1¢.i__Ii$r£i';*:; ftzéguizrcmeni must be burza fieicz mini rsasunabie, £3.32"
x_.u{}1t¢rw§3c;;_ ii cannot be 'termed 21:; ea rcquircmeni xsaiiifin iim .::i¢ar;%§£1gV§>1'Seciiun 27 (2)-; {) 9:' iéxa: Am.
3 The £}1rLher cunimniiuti ifmi the hem prc::€1iSt::s'~T1;fi:§ér cmzcupaiiun uf ihc: peiiiiuncr 2vere:'{éI¢e1:«;3r.z« ica:+::: ' «gnéittr iiw iridcpcncicnl agreetnenés cm di£'f::r:233'iV__ai72:;::s ari;§'_ §iivcfe:£1$r«é;vA common peliiiem couid not i'*;a§€i::'?:.V:V§§5€:*:2"§ itznaiyic. G11 pzinuipiiz-, joiniiar ui'c%%uscs érécr IE Ruic
3 {}f 'Lida: Coda €Jf{:Vi'i."i§ be 3:.) such Bar _ A:-5 hang as ihe: ;;_3ii i: 1':'§4s:_.r,eV:*;-:vivE$';;.;?f_,"i§':w0uid nui cxcsctzd 34 :squa,:"c: m<:it?1:3.v.;?.3§:."."\}if;;j}&¥. Section 2 (3}{g} sf this Kart: aiaka E-5, .~_ 'A . ,.. __ --
Th: ii-"c:jz£ t;::£i(f:«fi. £3*1:1_["aA.§:i3n ufiixes iandiurd was Hui dztpemittzzi an iiiaeefiianiiigrei aIi£i'£31._c;rg:{L§rc:, wueuid {ml fiafi xaiiihin éhe cicfzniééion (:aI.'ff?.a;!:1§i9\z'";xf~§}ir:famiiurai arid hexzc-:3, a eiiiéon under' Sass-iigan 2;'? {Z.){£fj5"' e:«.,3:§ii :i:¢§T§ haw beer: breughi far {ides Enczleffi mi' 3; iéxméiy '.;m:mb<:z'~ win} wm: moi ciapwenémi 0:": firm iazzciiurei, is rmi ac;:cp§.2.:.b§:
V' ianguagc of Seciiejn 27(£}{r). magi Etc giwtn 2: wide §:;£€:rpre1aiiun as {:3 {he need ur requircsmz-ni mi' {Em iamiierzi flsr 7§2§ms$§§ my $53 famiiy mambcr ami mum): has rasizicégté fiy S rcfercrzce E0 the {fie-fizzéiiurl of 'famiiy', smzier Sit:-i§unjV'T3 @357 mzzanin I ihai. "£}dmiiv", in I'§:§3iE'£..}!'. in eié"-s.-:r:;u:2i'ca.I§'--a>:3;VE 2:1 ' persun cktpendeni on him anti ;b<:§i:1g c'£m:si:*ucd .d§:-pengfijesii i"§:,i.r his livtfiihocyd, ihtzrzs can be in the instant ease, E13 3911 agxf faiifiar £133' fitzing pr-iwided ['.fé;:..: ihai cxieni, iizsrrz £3 éicpcndcrzgzjgf-..:V i<.:t::p£ in view, Se-;:-iign 2?(2) ihc I"£:?L§L££F{3Yfi¥;:II§ £3? a sun wiih ;x&»*'a§}' bang 21 need wizfich is a:m:icmp§a£&<..i_,a _ '-§.§:::~:é,3.i1Vr as .j_';:_L_ig.;;meni uf ibis: Cuuri in -£3.-fiéazzfizaifz 3: saw *as;§i£a:h«». 'if;-.:---._:reiied upma in awniexad fizai ihc ftasunahic ré!(§u;.§fémeJr.1§'V':§_§: Q16 iantiiwrci was mquiméi is be fisiabiigizad, ii} ihai, has z*s;:-'.'i";.¥3»«-3:11 3;; asiabiisheé, £3 Qiwrcfzyre nmi ienabirs. in ihe:
"'-iggxiniiin of {his Cuayi, {he facts arid circumstances ané the Inaltiriai 0:75 reazurd cxiabfishax ihai $316 rcquimmeni £3!' £.§'1<:: }an.aiE:;.=rd FL}? #31:: V henrsiii 9? his gun is genuim: anti ihum is me array cammiiied 53! Z {ha lriai cuuri in having afimwed lhc peiiiican.
revision pciiiiut: £5: hereby diwstissetsi} The' p£:i_il£-s.§m:__i"'%_:g;._i":(§ivc\}«t:r ' grant lxw moriih .5: [iffifl to quyl, and aieigxzcr vaa:TanLs,. pu;~;sc:s's1u':: {sf {he petition premises.
'V % Sd/-QR % JUDGE 1}?'