PUSHPA Vs. N C VENKATAPPA

JUDGEMENT

(1.) THIS revision under Section 115 of the CPC is preferred by the tenant against the order dated 13-11-2000 passed by the learned District Judge, mysore in Revision (Rent) No. 142 of 1994 setting aside the order dated 22-6-1994 passed by the learned I Munsiff, Mysore dismissing the eviction petition filed by the landlord under clause (h) of Section 21 (1) of the karnataka Rent Control Act, 1961 ('old Act' for short ).

(2.) HEARD the learned Counsels for both parties.

(3.) DURING the pendency of this revision the old Act was repealed under section 70 of the Act, the Karnataka Rent Act, 1999 ('the Act' for short ). By virtue of clause (b) of sub-section (2) of Section 70 of the Act. all pending proceedings have to be continued and disposed off by the Court in accordance with the provisions of the Act.