BASAVARAJU Vs. KAMALABAI

JUDGEMENT

(1.) these revision petitions are filed by the tenants under sub-section (1) of Section 50 of the Karnataka Rent Control Act, 1961 (for short 'the act') challenging the order of eviction dated 4-10-1990 passed against them in h. R. C. Nos. 2676/1988, 2677/1988, 2678/1988 and 2679/1988 on the file of the chief judge, court of small causes, Bangalore city under clause (h) of Section 21(1) of the act.

(2.) Sri sudarshan reddy, learned counsel for the respondents-landlords, has raised a preliminary objection that these revision petitions arc liable to be dismissed as not maintainable for not complying with the mandatory requirements of sub-section (1) of Section 29 of the act inasmuch as the petitioners-tenants have not deposited the arrears of rent due by them on the date of filing these revision petitions on 10-1-1991 and also subsequently.

(3.) Sri g. S. Visveswara, learned counsel for the petitioners-tenants, argued that there is no merit in the said preliminary objection raised by the learned counsel for the respondents-landlords. The reasons assigned by Sri g. S. Visveswara in support of his said contentions are as under: