REHMAN KHAN Vs. SIDDAGANGAMMA

JUDGEMENT

(1.) This is a tenant's revision petition against eviction order made under Section 27 (2) (r) of the Karnataka Rent Act, 1999. I have heard Sri. S. Siddappa, learned counsel for petitioner (tenant) and Sri. Vigneshwara, learned counsel for respondent (Landlady).

(2.) The schedule premises is a shop premises measuring East to West 8 Feet and North to South 18 feet situate at 6th Main Road, RPC Layout, Railway L.N. Pipeline Chord Road, Bangalore.

(3.) Sri. Siddappa, learned counsel for petitioner has made following submissions: