T K HARIHARAN Vs. MANJULA RAMASWAMY

JUDGEMENT

(1.) IN this revision petition the petitioner calls in question the concurrent findings recorded by the Court below in allowing the petition filed by the respondent-landlord under Section 21 (l) (p) of the Karnataka Rent Control Act, 1961 ('the old Act' for short ).

(2.) THE respondent-landlord filed the petition under Section 21 (1) (p) of the old Act on the ground that the petitioner-tenant had come in possession of an apartment bearing No. D2, G. 15, Brindavan Apartments, K. R. S. Road, Mysore of which he is the owner. It is the further case of the respondent-landlord that the petitioner-tenant is residing there. The learned Single Judge of the Rent Court allowed the petition and granted an order of eviction. The petitioner took the matter in revision before the Court below. The Court below having dismissed the revision upholding the finding of the Rent Court, the present revision is preferred by the petitioner.

(3.) I have heard the petitioner-in-person and learned Counsel for the respondent-landlord.