ANANDA KUMAR B PIRGAL Vs. A K GANGADHARAN

JUDGEMENT

(1.) IN these two revisions, one by the landlord and another by the tenant, the order dated 1-7-1998 in H. R. C 1160/94 passed by the court-below disposing the eviction petition filed under Sec. 21 (1) (a), (h), (o) and (p) of the Karnataka Rent Control Act, 1961 (the old Act for short) is assailed.

(2.) THE court below on consideration of the respective cases put forth by the landlord and the tenant allowed the petition filed by the landlord under Sec. 21 (1) (a) of the old Act and dismissed the petition filed by him on other grounds. While the landlord has preferred the revision against the order dismissing the petition on grounds other than Sec. 21 (1) (a), the tenant has preferred the revision against allowing of the petition on the same ground.

(3.) I have taken up these revision petitions together for disposal.