KALLAPPA SHIDDAPPA JAGAJAMPI Vs. CHANDRAKANT LAXMAN BADAVE

JUDGEMENT

(1.) This Civil Revision Petition. is preferred under S.115 of the C.P. Code, against the order dated 16-10-1981 passed by the learned Second Additional District Judge, Belgaum in H.R.C. Revision No.62/ 1980. That Revision Petition was filed u/S.50 of the Karnataka Rent Control Act, 1961 (hereinafter referred to as 'the Act) before the District Judge, Belgaum against the order dated 18-6-1980 passed in H.R.C. No.3/ 1979 and the same came to be decided by the Additional District Judge Belgaum. The learned Munsiff allowed the petition and ordered for eviction of the petitioner herein who was the respondent in HRC No.3/ 1979. The learned Additional Second District Judge Belgaum, has affirmed the order of eviction passed by the learned Munsiff.

(2.) This petition has been referred to a Division Bench on the ground that it involves interpretation and applicability of S.45 of the Act.

(3.) We have heard the learned Counsel appearing for the petitioner and the respondents.