NOOR ABDUL HADI Vs. AZAM BAIG

JUDGEMENT

(1.) THIS is a tenant 's revision petition against the order of eviction under Section 27(2)(r) of the Karnataka Rent Act, 1999 (for short, 'the Act ').

(2.) DURING pendency of revision petition, respondent-landlord has filed an application (IA-I/2012), inter alia contending that petitioner-tenant has not paid rents for the period from December 2010 up-to-date, amounting to Rs. 16,150/-.

(3.) THE impugned order of eviction was made on 21-9-2010. The instant petition was filed on 12-1-2011. At the time of filing the revision petition, the tenant has not deposited arrears of rent. Even during pendency of this revision petition, petitioner-tenant has not deposited arrears of rent and he has not been paying current rent. The petitioner-tenant has not shown sufficient cause either for non-payment of arrears of rent or current rents.