S R CHICKAVEERAPPA Vs. K VISHWANATHA SHETTY

JUDGEMENT

(1.) 1. This petition is filed by the tenant challenging the order dated 2-6-1992 passed in HRC No. 618/1991.

(2.) THE Landlord filed a petition seeking for eviction of the respondent from the premises bearing No. 412, present No. 11, shradhanadabhavan Cross Road under Section 21 (1) (a) (c) (f) and (h) of the Act, The matter was contested. The learned trial Judge has ordered eviction under Section 21 (a) (c) and (f) of the Act and the ground under Section 21 (1) (h) is rejected in the impugned order. This order is challenged before me in this petition. 2. During the pendency of the petition an application is filed under section 29 (4) of the Act seeking an order to stop further proceedings and order eviction of the petitioner tenant from the premises. Objections were filed on 27-1-2001 to this application and additional objections were filed on 30-1-2001.

(3.) SECTION 29 (4) of the Act reads as under;"29 (4 ). If any tenant fails to pay or deposit the rent as aforesaid, the Court, the District Judge or the High Court, as the case may be shall unless the tenant shows sufficient cause to the contrary, stop a further proceedings and make an order directing the tenant to put the landlord in possession of the premises or dismiss the appeal or revision petition, as the case may be. "