KALLAPPA SHIDDAPPA JAGAJAMPI Vs. CHANDRAKANT LAXMAN BADAVE

JUDGEMENT

(1.) this civil revision petition is preferred under Section 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 under Section 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 h.r.c. no.3/1979. The learned second additional district judge, bclgaum, has affirmed the order of eviction passed by the learned munsiff.

(2.) this petition has been referred to adivision bench on the ground that it involves interpretation and applicability of Section 45 of the act.

(3.) we have heard the learned counsel appearing for the petitioner and the respondents.