ELECTRIC POWER DEVICES CO. Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) BY this petition, the petitioner has challenged the order impugned dated 24th June, 1999, passed by the 1st Addl. City Civil Judge, Bangalore, in Appeal No. 410 of 1984, Electric Power Devices Co. Canara Mutual Building v. Senior Divisional Manager, Life Insurance Corporation of India, whereby, the 1st Addl. City Civil Judge. Bangalore, has dismissed the petitioner's appeal from the order dated 15.12.1984, passed by Estate Officer in Case No. 1 of 1984.

(2.) THE facts of the case in the nutshell are that :

(3.) ON appeal being preferred by the present petitioner, the learned Appellate Court, held that, there is no dispute, that, the premises is a public premises and by a valid notice, a tenancy has been validly terminated, the Appellate Court opined, in the same manner, as the Estate Officer and held, that the appellant before it had become an unauthorised occupant and he was liable to be evicted and there was no other question to be considered.