ANWAR Vs. T R REVANNA

JUDGEMENT

(1.) THE revision filed against the order passed by the II Additional Munsiff (Civil Judge, Junior Division), Tumkur, in HRC No. 34 of 1987 and the order passed by the II Additional District Judge, Tumkur, in RR No. 8 of 1992.

(2.) THE petitioner is the tenant. The respondent-landlord filed a petition for eviction of the tenants under Section 21 (1) (a), (h), (i), (j) and (p) of the Karnataka Rent Control Act, 1961.

(3.) THE Trial Court, on the consideration of the oral and documentary evidence allowed the petition under Section 21 (l) (p) of the Act and dismissed the petition filed on the other grounds. The first Revisional court confirmed the order of eviction under Section 21 (1) (p) of the Act and dismissed the revision of the tenant. Being aggrieved, the present revision is filed.