Karnataka High Court
Sri Kiran Kumar vs Sri Majage Nijagunappa on 2 June, 2008
Bench: K.Sreedhar Rao, L.Narayana Swamy
xx was RISK covar or xaanamaxa A¢3§£fié駧§§ - sammn wars man 2"' ?A3_%E5JfifiE; é§éS V=u ?EESgRg :uA ,. .
was HOH'BLE MR.Ja§¢xcé K sgzmfifigfi 3% $33 HQH'BLE fix, Jfisgiég fl Hanaxafii sfimxr ccc (cxvIL} RGJ562{2Gfi7 BETWEEN: .""*»g nj._ 1 ,1 1 $RI'KIEA3;E3fi3R_ .;. sic xnfiARAM§fiy_"«,- , A9E9'a3guw 3eV2as._ 5 ~ Rfi¢§ Na &43'» * '""
': pxp2L:sg"aaAg*», «' V_YESHfiaRTHA?flRag , 3a%mmmE2gE_" CwflPLfifn%WW7 ;3y_sri"MQs-:EX'N§xvs, Ady., 3 " _1""#§x fifiémsz xxazsuxayya _:z:;AnnIrzeNA; CITY 2CI?IL asses VACITY czvzn canny comrnzx 'BAEGALGRE 1 '= "-~2 sax gAmAmAwH BENDRE 5.36 B.V.PAB££IPa.JI RAG PEG? M.S..'SK3§I{TI STGRES GL1} £30.11'? 243?? 2920.99 5533 CR{§SS -2- I81' mm mm eoxum I sum III mas: ' nnmuoas 22 . . i ;é+€z::1§k£-égg»: ' (By 81-1 3 mnamxsmg' §3j:31i3*x_, mars pzzrnzox fV'o1~a*'~...é'=r';§§:V .c--.%mxas ms mu, sazmaaa J, .1:-cnnouuxue: -
~-- menu on 7--7-2005 1 « ' . 'the tenant. was to vacate the premises "jaxi1f the event of three consecutive tenant will forfeit the right to " tize occupation for the period. c: three ye'a:csV g_a;s envisaged and that the landlcrd will r.:Lght to take possession.
The landlard has filed executian petitieen 2 ' aee3c.ing delivary of poaaaasion on the ground that R and docuuaentazy eviclence. TV t!1e"'wpa:i*.:j'.e.-An::"" evidence in this regard, can detexznzlne whether thare are defaults, ma forfeits we the tenant to continue in further 'tt¢§¢fiP§ition. The trial court has not addressed an -3- the tenant has camitted. three defaults in payment of monthly rw,ts_._-- x V 'nae contention of the not comitted any defaulit. -i the rents. It is rmivu the same. rents, he has sent the monthly mm and that the in pranture.
The uhderstanding the crux of unnecessarily a lengthy 'tof " issue involved is "whether consecutive defaults am: whetng} the " "-Eqgfeiture clause can be fact of course is to be _4..
this issue in a. proper perspective. Inv'~i:;r_:a;:t~..xv1aw of the matter, the parties are establish their case by evidence. V ' In view of they'.
contempt petition is . :f1.'he trial court is 'to igaae within two months from " 9:! this order .
Sd/~..
% Judge Sd/--
Judge