BABU RAO Vs. S A DAMODAR

JUDGEMENT

(1.) The Petitioners who are the tenants of the petition premises have challenged the order of their eviction passed under Section 27(2)(r) of the Karnataka Rent Act, 1999 (hereinafter called as the 'Act of 1999').

(2.) I will be referring to the parties as per their rank before the Trial Court for the purpose of convenience.

(3.) The Respondent herein is the landlord whereas the Petitioners are the tenants of the premises bearing No. 1, Old No. 295, Rangaswamy Temple Street, Bangalore, described in the schedule to the petition. The premises was acquired by the landlord under a sale deed dated 15-12-1993 and the Petitioner were the tenants under the vendor on a rental of Rs. 50/- per month. After the purchase of the premises, the tenancy was attorned in his favour.