RAMESH Vs. VENKAVVA

JUDGEMENT

(1.) THIS revision petition is directed against the order in H.R.C. Revision Petition No. 16/2012 dated 27.07.2013 on the file of the V Additional District Judge, Belgaum, confirming the order in H.R.C. No. 58/2009 dated 28.07.2012 on the file of the II Additional Civil Judge, Belgaum.

(2.) THE respondent filed the aforesaid eviction petition against the petitioners seeking their eviction under Section 27(2)(a), (g) and (r) of the Karnataka Rent Act, 1999.

(3.) FEELING aggrieved, the petitioners herein filed a revision petition raising the aforesaid contentions. The revisional Court dismissed the petition by holding that the petitioners have failed to establish that the trust in question is a charitable institution. Feeling aggrieved, they have filed this revision petition.