A LEELAVATHI AND ORS Vs. SHYAMALAMMA AND ORS

JUDGEMENT

(1.) This revision petition is filed against the order dated 05.09.2015 passed in HRC No. 4/2015 directing the respondents to quit, vacate and deliver vacant possession of the petition schedule premises to the petitioners.

(2.) Petitioners were respondents in the HRC case, whereas respondents were the petitioners. HRC case was filed seeking eviction of the revision petitioners-tenants from the premises in question under Section 27(1)(2)(a) & (r) read with Section 31 of the Karnataka Rent Act, 1999.

(3.) The case of the respondents-landlords has been that petition schedule property was purchased by one B.L. Lakshminarayana under a registered sale deed dated 20.07.1973 from A. Appu Rao - father of the revision petitioners herein. Thereafter, Lakshminarayana died intestate leaving behind his two brothers who succeeded to his estate. During the lifetime of Lakshminarayana, father of revision petitioners - late A. Appu Rao who had sold the property to Lakshminarayana continued in the petition schedule premises as a tenant agreeing to pay rents and in this regard, lease agreement dated 01.08.1973 had been executed which was subsequently renewed with fresh terms and conditions on 01.04.1976. It was further contended that during his lifetime, A. Appu Rao had vacated southern portion of the property, but continued in the petition schedule property which was the northern portion.