AIR 2000 SUPREME COURT 1724 ::2000 AIR SCW 1564 ::2000 SCFBRC 311 ::(2000) WLC(SC)CVL 370 ::(2000) ILR (Kant) 2499 ::2000 (4) SCC 586 ::(2000) 4 Scale 74 ::2000 HRR 641 ::2000 (1) RenCR 479 ::2000 (2) RentLR 281 ::2000 (2) RenCJ 589 ::2000 (4) LRI 1263 ::2000 (4) Supreme 346 ::2000 (4) Andh LD 80 ::(2000) 5 JT 277 (SC) ::2000 (6) SRJ 221 ::2000 (5) JT 277

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): G. B. Patnaik, R. P. Sethi, Shivaraj V. Patil , JJJ

(A) Karnataka Rent Control Act (22 of 1961) , S.3(r), S.3(n)— Tenancy - Heritability - Non-residential tenancy - Is heritable. Venkatesh Thimmaiah Gurjalkar v. S. S. Hawaldar, (1997) 8 JT (SC) 528, Overruled.HRRP No. 532 of 1994, D/- 16-11-1998 (Kant), Reversed.^Vishnu Narayan Gadskari v. Paralal Baladev Uza, 1995 Supp (4) SCC 428 and Gian Devi Anand v. Jeevan Kumar, AIR 1985 SC 796, Foll. (Para 8) (B) Karnataka Rent Control Act (22 of 1961) , S.21(I)(p)— Eviction - Ground of acquisition of alternative accommodation - Acquisition has to be by tenant - Acquisition by firm in which tenant is a partner - No sufficient to expose tenant to eviction. H.R.R.P. No. 532 of 1994, D/- 16-11-1998 (Kant), Reversed. Under S. 21 (1) (p) the tenant is liable to be evicted if the tenant whether before or after the coming into operation of this part has built, or acquired vacant possession, of or been allotted, a suitable building. The language of the provision is clear and unambiguous and given its plain grammatical meaning, it is susceptible of only one construction that it is only when the tenant has built or acquired vacant possession of or has been allotted a suitable building, then only the provisions of Section 21 (1) (p) of the A....