KARNATAKA HOUSING BOARD Vs. K KESHAVA SETTY

JUDGEMENT

(1.) APPELLANTS herein are the defendant Nos.1 and 2 of an original suit bearing O.S.523/1989 which was pending on the file of Court of the Civil Judge (Jr.Dn.) & JMFC, Harihar. Respondents herein are the plaintiffs in the said suit.

(2.) PARTIES will be referred to as per their ranking before the Trial Court.

(3.) PLAINTIFF Sri.Krishna Murthy chose to file a suit for the relief of declaration that he is entitled to occupy the suit schedule shops as tenant and further entitled to renewal of lease every 11 months and for permanent injunction to restrain the defendants from evicting him except in accordance with law. Plaintiff died during the pendency of the suit and hence, his legal representatives were brought on record.