(1.) This regular second appeal is preferred against the judgment and decree dated 25-11-1989 passed by the Principal District Judge, Kolar in R. A. No.3/ 1984 confirming the decree dated 30-11-1983 passed in O. S. No.54/ 81 by the learned Civil Judge, K. G. F.
(2.) This appeal has been referred to a Division Bench having regard to a conflict between the several decisions of this court regarding the jurisdiction of a civil court to pass a decree for possession against the tenant of a premise to which the provisions of the Karnataka Rent Control Act, 1961 (hereinafter referred to as the 'Act'), are applicable.
(3.) The premises in question are residential houses situated in Robertsonpet, K.G.F. The details of the premises are set out in the schedule to the plaint. We do not consider it necessary to repeat the same. It is sufficient to state that the provisions of the Act apply to Robertsonpet, K.G.F. wherein the premises in question are situated.