K NANDA KUMAR Vs. VENKATARATHNAMMA

JUDGEMENT

(1.) These revisions under Section 46(1) of the Karnataka Rent Act, 1999 by the Tenants are directed against the eviction orders dated 06.08.2011 in HRC Nos. 70, 71, 72, 73, 74, 75 & 76 of 2009 respectively, passed by the learned Addl. Judge, Court of Small Causes, Bangalore. Heard the learned counsel Mr. Ravindranath for petitioners in HRRP No. 152, 153 & 154 of 2011, Sri Irshad Ahmad for petitioners in HRRP No. 155 & 156 of 2011 and Mr. Humayun for petitioners in HRRP No. 186 of 2011 and learned counsel Mr. R.B. Sadashivappa for respondent in all the cases.

(2.) Before I advert to contentions urged by the learned counsel for both sides reference to factual matrix is necessary, which is as follows:

(3.) In support of various clauses of Section 27(2) of the Act invoked by her, she averred she is the absolute owner of the property in question which is a commercial complex measuring 22' x 37'. It has ground floor, first floor and second floor, the portions of which are rented out to various tenants, amongst whom she initiated eviction against those who are in occupation of the ground floor, i.e. petitioners in these revision petitions.