A.R. SRINIVASACHAR Vs. RAJUHARAN

JUDGEMENT

(1.) THIS is a landlord's petition challenging the correctness and legality of judgment passed by XV Addl. Small Causes Judge, Mayo Hall Unit, Bangalore, in HRC No. 10051/2006 dated 04.08.2008, whereunder petition filed under Section 27(2)(r) and 31 of the Karnataka Rent Act, 1999 (for short 'Rent Act'), has been dismissed.

(2.) I have heard the arguments of learned Advocates appearing for parties namely, Sriyuths K.R. Ananthamurthy, for petitioner and Sri. H.J. Sanghvi, for respondent. Perused the records.

(3.) PER contra, Sri. H.J. Sanghvi, learned counsel appearing for respondent would support the judgment passed by trial Court. He would elaborate his submission by contending that petitioner is in the habit of filing eviction petitions and after obtaining eviction orders, either it is let out for third parties for higher rent or same is kept vacant and subsequent events, which have taken place in the instant case, as pleaded in application Misc. Civil No. 4719/2010 would clearly prove this fact. Hence, he prays for dismissal of revision petition and for affirming the order passed by trial Court.