VIJAYA BAI Vs. SUBHAS SHRIPAD CHINCHEWADIKAR

JUDGEMENT

(1.) THIS revision under Section 115 C. P. C. is preferred by the petitioner-landlord being aggrieved by the order dated 16. 11. 1996 passed in H. R. R. P. No. 38/92 on the file of the Prl. District Judge, Belgaum, allowing the revision petition and setting aside the order passed in H. R. C. No. 20/88 on the file of the Addl. Munsiff, Balgaum allowing the petition filed under Section 21 (1) (f) of the Karnataka Rent Control Act, 1961 (the Old Act for short ).

(2.) THE petitioner-landlord filed the eviction petition against the present respondents and two others viz. , Smt. Gangubai, w/o. Shripad Chinchawadikar and Manjunath Revankar under Section 21 (1) (a) (h) and (f) of the Old Act, the learned Munsiff while dismissing the petition filed under Section 21 (1) (a) and (h) of the Old Act, however, allowed the petition under Section 21 (1) (f) of the Act. The aggrieved tenant preferred revision before the Court-below. The Court-below allowed the revision and set aside the order passed by the Munsiff by dismissing the eviction petition in toto. Being aggrieved by the said order of dismissal the present revision is preferred by the landlord under Section 115 C. P. C.

(3.) I have heard the learned Counsel on both sides.