G DORESWAMY NAIDU Vs. B N PATIL

JUDGEMENT

(1.) THIS is an application under Section 29 (4) of the Karnataka Rent control Act (hereinafter called 'the Act') to stop further proceedings in hrrp No. 1091 of 1997.

(2.) THE petitioner in HRRP No. 1091 of 1997 is the tenant who is questioning his eviction from the schedule premises in HRC No. 2008 of 1985 on the file of the Court of Small Causes, Bangalore.

(3.) THE respondent-landlord has made an application for stopping further proceedings under Section 29 (4) of the Act on the ground that as on the day, the revision petition was filed, a sum of Rs. 2,275/- was due and the petitioner has made an endorsement in the revision petition that as on the day of the revision, no amount was due. Even thereafter from 11-7-1997 upto 10-1-1999 for a period of 18 months a sum of Rs. 5,850/-has been in arrears and therefore the proceedings are liable to be stopped under Section 29 (4) of the Act and the petitioner directed to surrender vacant possession of the premises.