VRISHENDRAMANI Vs. K VENUGOPAL RAI

JUDGEMENT

(1.) This revision petition is filed against the order dated 22-4-1994 passed in Revision (Rent) Petition No. 332/87, on the question of maintainability of revision petition.

(2.) Few facts to breifly state are:- The parties are described as landlord and tenant. K. Venugopal Rao (Landlord) initiated eviction proceedings against one K. Hithavanthi (tenant) under clauses (a), (b), (c) and (h) of proviso to sub-section (1) of Section 21 of the Karnataka Rent Control Act, 1961 (hereincalled as 'the Act'), the proceedings being numbered as HRC. 100/ 80. After contest, the trial Court granted the reliefs sought for by the landlord under Section 21(1)(a), (c), and (h) of the Act. Aggrieved against the ordet of eviction, tenant preferred a revision to the Court of the District Judge under Section 50 of the Act and proceedings was numbered as R.(R)P. 332/ 87.

(3.) During the pendency of the first revision proceedings, original tenant K. Hithavanthi expired and on 13-7-1989 one Smt. Vrishendramani made an application under O. 22, R. 3 of the C.P.C., seeking permission to come on record as the legal representative of the deceased tenant K. Hithavanthi and to continue the revision petition. The application was numbered as I.A. II. Case was adjourned to 19-9-1989, for Objections of the landlord.