B. NOORULLA KHAN Vs. M.R. SEETHARAM

JUDGEMENT

(1.) This is a tenant's revision petition against order of eviction made under Section 27 (2) (r) and Section 31 (1) (c) of the Karnataka Rent Act, 1999. I have heard Sri. S. Shekar Shetty, learned counsel for petitioner (tenant) and Sri Gurudath, learned counsel for respondent (Landlord).

(2.) Before adverting to submissions made by learned counsel for parties, it is necessary to state certain facts, which are not in dispute.

(3.) Sri. S. Shekar Shetty, learned counsel for petitioner (tenant) has made following submissions: