AYESHA BEGUM Vs. SHAHZADI

JUDGEMENT

(1.) THIS revision is filed against the concurrent findings of the courts-below rejecting the petition filed under Section 21 (1} (a) of the Karnataka Rent Control Act, 1961 ('the Old Act' for short) on the ground that there is no relationship of landlord and tenant between the parties.

(2.) THE petitioner-landlord filed the eviction petition alleging that a plot measuring 55' east-west and 225' north-south along with some other properties fell to her share and she was put in possession of the same. The petitioner put forth a case that the respondent-tenant is staying on a portion measuring 20' north south and 20' east west in the plot which fell to her share in the partition. Claiming that the respondent failed to pay the rents the petitioner filed the petition for eviction of the tenant under Section 21 (1) (a) of the Old Act. The Courts-below dismissed the petition filed by the petitioner holding that there was no relationship of landlord and tenant between the parties. Being aggrieved by the said concurrent orders of the Courts-below the present revision is filed by the petitioner.

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