PUTTALAKSHMI Vs. NANJUNDAPPA

JUDGEMENT

(1.) Petitioner was the respondent in HRC.No.131/14. An exparte order directing his eviction from the petition schedule property has been passed on 4.12.14. By instituting an execution case No.868/15 she has been dispossessed from the petition schedule property. In this background this revision petition is filed challenging the order of eviction dated 4.12.14 and the proceedings initiated in Execution No.868/15 culminating in issuance of delivery warrant and consequential dispossession of the petitioner.

(2.) Eviction petition was filed seeking eviction of the revision petitioner from premises, which is described as under:-

(3.) Case of the respondent herein who claims to be the landlord and alleges that revision petitioner was his tenant is that tenant has been in occupation of the petition schedule property since long and that she committed default in paying rents and therefore he was constrained to file the eviction petition under Section 27(2)(a) of the Karnataka Rent Act, 1989.