ABDUL REHMAN Vs. JAYALAKSHMI

JUDGEMENT

(1.) The petitioner has challenged the order of eviction made in HRC No. 17 of 2010, dated 21-5-2012. I have heard Sri. Papi Reddy, learned Counsel for petitioner and Sri. M. Krishna Murthy, learned Counsel for respondents 1 to 3.

(2.) The petitioner (tenant) has contended that there is no jural relationship of landlord and tenant between the petitioner and respondents.

(3.) The petitioner has filed a suit for specific performance of agreement of sale dated 6-3-2002 in O.S. No. 8067 of 2010 in the Court of Additional City Civil Judge, Bangalore and the said suit is pending.