MUMTAZ W/O LATE CHAMMAN SAB Vs. SRI PUTTARAJU (SINCE DECEASED BY HIS LRS P. MAMATHA D/O B. PUTTARAJU AND SRI NIKIL KUMAR S/O B. PUTTARAJU REPRESENTED BY THEIR NATURAL GUARDIAN/SMT. LAKSHMAMMA) AND SMT. LAKSHMAMMA W/O B. PUTTARAJU

JUDGEMENT

(1.) In this revision petition, respondent is questioning the correctness and legality of the order passed in HRC No. 179/2007 dated 10-11-2009 on the file of the XI Addl. Judge, Court of Small Causes, Bangalore.

(2.) The facts in nutshell are as follows:

(3.) It was further contended subsequent to the purchase the respondent was informed about the purchase of the property and on the understanding that respondent has agreed to continue revision petitioner as a tenant of the schedule premises whereunder it was agreed that respondent tenant would pay rent of Rs. 300/- per month within 15th of every month tenancy was continued. On account of the default committed in payment of rent it was alleged that a legal notice dated 23-12-2006 came to be issued terminating the tenancy and calling upon the tenant to pay the arrears of rent on account of noncompliance of the demand made in the notice and eviction proceedings as referred to supra was initiated.