MOOLCHAND PRAKASHCHAND Vs. C M SINGARAJU

JUDGEMENT

(1.) THIS is a tenant's second revision filed under Section 115 of the Civil procedure Code and is directed against the order dated 24-11-1998 in revision (Rent) No. 2 of 1996 passed by the Additional District Judge, chickmagalur, dismissing the said first revision petition and further confirming the order of eviction passed by the Principal Munsiff and jmfc, Chickmagalur as against him on 4-12-1995 in HRC No. 74 of 1990.

(2.) THE petitioners herein are represented by the Senior Counsel Sri m. H. Datar. The respondent-landlord is represented by Sri S. D. N. Prasad and Sri Yoganarasimha.

(3.) BEFORE proceeding further, I feel it appropriate to set out in brief the facts of the case. They are as hereunder: