N S SUBBANARASIMHA SASTRY Vs. N KAMALAMMA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petition filed by Smt. N. Kamalamma (predecessor in interest of the respondent) under Section 21(a)(b)(f) and (j) of the Karnataka Rent Control Act (for short, 'the Act') for eviction of N.S. Subbanarasimha Sastry who is now represented by L.Rs. was dismissed by the Principal Munsiff, Madhugiri, by recording a finding that the petitioner has failed to prove landlord-tenant relationship between her and the non-petitioner (appellant herein). THE revision filed by the respondent under Section 50 of the Act was dismissed by First Additional District Judge, Tumkur and the finding recorded by the Principal Munsiff on the issue of landlord-tenant relationship between the parties was confirmed. However, the High Court allowed the second revision preferred by the respondent and ordered eviction of the appellants herein. THE review petition filed by the appellants was dismissed by the High Court. Hence, these appeals by special leave.