M CHINNA DORAI Vs. B S RAMAKRISHNA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 8-2-2000 passed by the Trial Court in H. R. C. No. 881 of 1996 allowing the petition and directing delivery of vacant possession of the petition schedule premises within four months.

(2.) THE eviction petition was filed by the respondents-landlords against the petitioner-tenant under clauses (a), (c), (d) and (h) of Section 21 (1) of the erstwhile Karnataka Rent Control Act, 1961. The eviction petition was resisted by the tenant denying the claim of the landlords and prayed for dismissal of the petition. After trial, the petition was allowed on all the grounds by the Trial Court. This revision petition is filed questioning the correctness of the said order.

(3.) HEARD the learned Counsels for the parties and perused the order under revision.