PANALAL JAIN Vs. BRHMADEV SHARMA

JUDGEMENT

(1.) the revision petition is directed against the order dated 30-1-1993, passed by the additional small causes judge, Bangalore, on la. Iv in h.r.c. No. 1658 of 1990. The matter has come up for admission. Having regard to the fact that the point in issue lies in a narrow compass, I have taken up the matter for final hearing since both parties are represented by counsel.

(2.) heard learned counsel Sri h.j. sanghavi for the petitioner and Sri t.n. raghupathy learned counsel for the respondents.

(3.) the facts relevant for the disposal of the revision petition, briefly stated, are as follows : the instant respondents filed application for eviction against the instant revision petitioner in h.r.c. No. 1658 of 1990, praying for an order of eviction under Section 21(l)(h) of the Karnataka Rent Control Act ('the act' for short) on the basis of the allegations reflected in the petition for eviction.