(1.) learned vii additional small causes judge, Bangalore city in h.r.c. No. 1679/1987 on i. A. No. I filed by the landlord respondent under Section 29 of the Karnataka Rent Control Act, 1961 (for short the'act')-
(2.) the petitioner is the tenant of the ground floor of the premises No. 21/1 situated at 16th cross, I main road, sampangiramanagar, Bangalore. The respondent is the landlady of the premises. She has filed an application for eviction under Section 21(l)(b), (c), (d), (f) and (h) of the act.
(3.) during the pendency of the aforesaid h.r.c. petition,she has filed an application i. A. No. I under Section 29 of the act for stopping further proceedings as the petitioner tenant has not paid the rents upto date.