CHANDRAMMA Vs. VARAMAHALAKSHAMMA

JUDGEMENT

(1.) THIS matter is listed for admission. Heard the counsel appearing for both the parties and the matter is finally disposed of,

(2.) THIS revision is directed against the order of the District Judge, Chitradurga in R. R. P. No. 12/1999 rejecting the revision as not maintainable by his order dated 6. 4. 2000.

(3.) THE petitioners who are legal representatives of deceased Siddaramappa, sought to continue the revision in R. R. P. 12/1999. Though the learned District Judge brought them on records legal representatives of deceased revision petitioner, he held on the basis of the decision reported jn S. V. VENKATARAMANAPPA SINCE deceased BY LRs vs RAVINDRA K. NAIDU that the L. Rs. of a tenant in respect of a non-residential premises is not entitled to contest the proceedings and they have to surrender possession of the premises to the landlord. Having said so, the learned District judge has dismissed the revision petition as not maintainable as the legal representatives have no right to contest and are liable to surrender the premises to the landlord.