REVANSIDDAPPA Vs. SUSHEELABAI

JUDGEMENT

(1.) At the stage of admission, respondent has put in appearance. Therefore, the C.R.P. is admitted and it is heard for final disposal.

(2.) This civil revision petition is preferred under Section 115, CPC against the order, dated 28-8-1991 passed by the learned Additional District Judge, Bijapur in R.R. No. 11/1986 confirming the order dated 6-1-1986 passed by the learned Principal Munsiff, Bijapur in H.R.C. No. 89/1981.

(3.) The respondent-landlord filed the aforesaid H.R.C. No. 89/1981 for eviction of the petitioner-tenant undei Section 21(1)(a) and (h) of the Karnataka Rent Control Act (hereinafter referred to as the 'Act'). The petitioner-tenant resisted the petition.