LAKSHMI HARDWARE STORES Vs. G V SRIKANTAYYA

JUDGEMENT

(1.) The Civil Revision petition by the Opponent No. 1 and by one Bansilal Jessa Singh, son of Jessa Singh and by the Court Receiver, is directed against the order dt. 25.7.1979 passed by the VII Addl. Civil Judge, Bangalore City, in H.R.C. No. 1207 of 1975 allowing the petition under S. 21 (1) (h) & (j) of the Karnataka Rent Control Act.

(2.) The parties have been referred to in the course of this order with reference to their position in the trial Court.

(3.) The petitioner landlord filed the petition under S. 21-1(a) (h) (j) & (o) of the Karnataka Rent Comtrol Act.