MUEEN PASHA AND ORS. Vs. PRIYA SARGUNAM

JUDGEMENT

(1.) This revision petition is filed under Section 46 of the Karnataka Rent Act, 1999 (for short, 'the Act') by the tenants aggrieved by the order of eviction passed on 01.04.2015 in HRC.No.73/2014 by the learned Chief Judge of the Court of Small Causes, Bangalore.

(2.) Petitioners herein are the tenants. Respondent is the landlady of the premises. She filed HRC.No.73/2014 under Sections 5, 27(2)(a), 27(2)(r) and 31(1)(a) of the Act seeking eviction of the tenants.

(3.) On perusal of the pleadings and the findings recorded, it emerges that father-in-law of the respondent - landlady had leased the premises in favour of the father of petitioner Nos.1 & 2 one Mohammed Hafeezulla. The demised premises is a shop premises situated in the ground floor of the building which measures East to West 8' and North to South 10'. On 03.07.2002, father-in-law of the respondent executed a registered Gift Deed in favour of the respondent landlady. Thus, the respondent continued as landlady and father of the petitioner became a tenant under her.