A AHMED PASHA Vs. C GULNAZ JABEEN

JUDGEMENT

(1.) THIS revision by the respondents in the eviction petition in H. R. C. No. 838/99 pending on the file of the Rent Court i. e. Court of Small Causes, Bangalore; is directed against its order dated 5-8-2000, passed rejecting their I. A. VII which was filed under sub-clause (i) (b) of Section 20 (1) of the Legal Services Authorities Act, 1987 (the 'act' for short) praying to refer the case to Lok Adalat for settlement.

(2.) RESPONDENT Mrs. C. Gulnaz Jabeen, herein is the petitioner in the said HRC No. 638/99. She is hereinafter referred as the landlady. The petitioners herein, who were respondents therein, are referred to as the tenants herein below.

(3.) THE said H. R. C. No. 838/99 was instituted by landlady against tenants for their eviction from the petition premises on the ground under clauses (a) and (h) of Section 21 (1) of the Karnataka Rent Control Act, 1961 ('rent Control Act' for short ).