M.SHARADA Vs. IMMANUEL KARIAPPA

JUDGEMENT

(1.) These petitions arise out of common order dated 10.02.2011 in R.R.P.Nos.15/2010 and 16/2010 passed by the I Additional District Judge, Dakshina Kannada, Mangaluru. By the impugned order, the learned District Judge has dismissed the revision petitions of the petitioner and confirmed the order dated 01.03.2010 in HRC Nos.89/2003 and 92/2003 passed by the Principal Civil Judge (Jr. Dn), Mangaluru D.K.

(2.) By the said orders, the trial court purportedly acting under Section 43 of the Karnataka Rent Act, 1999 ('the Act' for short) dropped the eviction proceedings initiated by the petitioner against the respondents herein and directed the petitioner to approach the Civil Court for declaration of her rights.

(3.) The subject matter of the above cases were shown in the eviction petition as schedule 'A' and 'B' properties. Schedule A property in both the cases was the non-agricultural land bearing Sy No.67, TS No.1137 measuring 38 cents. In the said land several buildings existed and they were let out to several tenants.