CELINE MARY Vs. ALICE NAIDU

JUDGEMENT

(1.) THESE Revision Petitions are filed by Mrs. Celine Mary, the landlady (Petitioner in HRRP No. 1704/94) and Mrs. Alice Naidu, the tenant-petitioner (in HRRP No. 11/95) challenging the order dated 5. 8. 94 passed by the Rent Control Judge in HRC No. 10494/90.

(2.) I would be referring to the parties as per their rankings be fore the Trial Court.

(3.) THE landlady Celine Mary filed a petition seeking for eviction under Section 21 (1) (d) and (h) of the KRC Act (Act for short ). The trial Judge allowed the petition in so for as eviction under Section 21 (1) (d) is concerned and dismissed the petition in so for as Section 21 (1) (h) is concened. The finding on Section 21 (1) (h) is challenged by the landlady in HRRP No. 1704/94 and the finding relating to section 21 (1) (d) is challenged by the tenant on the following facts.