MEGHRAJ Vs. SESHAGIRI RAO

JUDGEMENT

(1.) The sole question raised in this revision petition relates to the validity of the quit notice isdued by the petitioners.

(2.) The facts which are not now in dispute are : The respondent has taken the premises for opening a shop called 'Planters Coffee Works' in which he is engaged in selling coffee powder. His establishment has been registered as a 'Small Scale Industry'. He has got two motors of 2 H.P. each. He purchases coffee seeds, roasts them in the roaster machine and grinds them into powder in the grinding machine and sells the same to the customers. The petitioners, with a view to take possession of the premises, determined the tenancy and called upon the respondent to surrender possession by giving him fifteen days time. The respondent contended that he has been engaged in the manufacture of coffee powder and, therefore, entitled to six months notice. Both the Courts have upheld the contention and dismissed the application for eviction.

(3.) This Court in Rev Fr John Augustin Peter v. N. Datha Anik, 1971 (2) KarLJ. 204. has observed at page 207 as follows :