HABIBULLA Vs. LAKSHANI

JUDGEMENT

(1.) These four Civil Revision Petitions filed under Section 115 C.P.C. are disposed of by the following order :

(2.) It is to be stated that all the petitioners are common tenants of the single landlord (a lady) who filed the eviction Petitions under Section 21(l)(j) and (h) of the Karnataka Rent Control Act in HRC. Ncs. 27, 28, 29 and 30 of 1980 in the Court of the Munisiff, Chickmagalur.

(3.) The pleadings brief as they were are to the following effect: The Petitioner has purchased the entire house property bearing Muncipal No. 1808/2045/2046 from Smt. Janakamma under the Sale Deed dated : 30-11-1979. The Respondent is the tenant of the ground floor which is the portion of the entire property and is detailed in the schedule here below at a monthly rent of Rs. 25/- where he is running a petty box shop at a monthly ground rent of Rs. 25/-. The petitioner is residing in one portion of the house and her husband is running his shop in the rented premises elsewhere. The petitioner requires the schedule premises for the purpose of immediate demolition of the entire house property and for construction of a shop premises and residential premises on rear side for their own personal use and occupation. (The above pleading is extracted from H.R.C. No. 27 of 1980. Pleadings are identical more or less in the other petitions also.)