SAKAMMA Vs. T HANUMANTHAIAH

JUDGEMENT

(1.) This Civil Revision Petition is preferred against the order dated 5th December, 1986 passed by the Small Clauses Judge, Bangalore City in H.R.C. No. 760/1984.

(2.) The petitioner herein is the tenant of the premises which is the rear portion of the House bearing No. 309, Servant Colony, Gavipuram, Bangalore-19. The respondent/landlord sought for eviction of the petitioner/tenant on the grounds falling under Section 21(1)(a) and (h) of the Karnataka Rent Control Act, 1961 (hereinafter referred to as 'the Act'). According to the respondent/landlord the monthly rent of the premises is Rs. 120/-.

(3.) The trial Court rejected the ground pleaded under Section 21(1)(a) of the Act. However, it allowed the ground pleaded under Section 21(1)(h) of the Act and passed an order of eviction. Hence, the tenant has come up in the Revision Petition.