P J SURENDRANATH Vs. S P PANDURANGAN

JUDGEMENT

(1.) THIS Revision Petition filed by the respondent tenant in HRC No. 10091/2002 on the file of the Court of XV Addl. Small Causes, Judge, mayo Hall Unit, Bangalore is directed against the order dated 23. 10. 2002 whereby the Court below has allowed the petition that had been filed by the landlord under Section 27 (2) (r) and Section 31 (c) of the Karnataka Rent Act, 1999 (for short the Act ) and has directed the respondent tenant to vacate and hand over vacant possession of the premises within 60 days from the date of the order. It is aggrieved by this order respondent tenant in the eviction petition is in revision before this Court.

(2.) WHEN the matter had come up for admission before this Court this Court by order dated 27. 12. 2002 ordered issue of emergent notice and had stayed the impugned order for a period of eight weeks. Subsequently learned Counsel for the petitioner had moved the case for further orders in view of the fact that stay order expires.

(3.) THIS Revision Petition having not been admitted it was taken up for admission. I have heard Sri P. M. Nawaz, learned Counsel for the petitioner and Sri P. B. Raju, learned Counsel for the respondent on whose behalf notice has been issued.