VASANTIBAI AND ORS. Vs. TARABAI

JUDGEMENT

(1.) These two revision petitions have been filed by respondents - tenants calling in question order of eviction dated 13.04.2012 passed in HRC No. 2/2011 and 1/2011 by III Addl. Civil Judge, Dharwad allowing petitions filed under Ss. 5 and 27(2)(a) of the Karnataka Rent Act, 1999 (for short 'Rent Act') by directing the tenants to quit, vacate and hand over vacant possession of petition schedule premises within 60 days from the date of order and also directing respondents to pay arrears of rent @ Rs. 400/ - per month from October, 2006 came to be affirmed by the Principal District and Sessions Judge, Dharwad in Rent Revision Nos. 10/2012 and 11/2012 by order dated 10.10.2014.

(2.) I have heard the arguments of Sriyuths J.S. Shetty, learned Advocate appearing for revision petitioners -tenants and Sri R.H. Angadi and Sri Kiran G Joshi, learned Advocates appearing for respondent - landlord. Records have been secured from the trial Court as well as Revisional Court and same has been perused.

(3.) Parties are referred to as per their rank in the trial Court.