H PADMANABHA RAO Vs. H N SATHISH

JUDGEMENT

(1.) This is a tenants' Revision Petition filed under Section 115, C.P.C. against the concurrent orders of the Principal Munsiff, Chitradurga (for short 'the trial Court' or 'the trial Judge') dated 10-7-1990 in H.R.C. No. 5/1987 allowing the eviction petition filed by the respondents under clauses (h), (c), (f) and (p) of the proviso to sub-section (1) of Section 21 of the Karnataka Rent Control Act, 1961 (for short 'the Act') seeking their eviction from a certain non-residential premises consisting of the ground floor and the first floor in which they are running a hotel at Chitradurga (for short 'the premises') and confirmed by the District Judge, Chitradurga by dismissing their Revision Petition (R) No. 25/1990 by order dated 28-2-1991.

(2.) For the sake of convenience, reference will hereinafter be made to the parties to this Revision Petition with reference to the positions they respectively occupied in the eviction petition in the trial Court.

(3.) There is no dispute that the petitioners-tenants are running a hotel in abuilding consisting of the first floor and the ground floor of the respondents-landlords in Chitradurga Town as their tenants on payment of rent of Rs. 250/- per month from 1-3-1966 and enhanced rent of Rs. 650/-per month from 1-4-1978. The said building measures 26' x 60'. The landlords Filed an eviction petition against the tenants in the trial Court in H.R.C. No. 5/1987 seeking their eviction from the premises on as many as four grounds covered by clauses (h), (c), (f) and (p) of Section 21 (1) of the Act.