(1.) This revision petition is filed by the tenant under Section 46(1) of the Karnataka Rent Act, 1999 (for short, 'the Act') challenging the order of eviction dated 21-2-2015 passed in H.R.C. No. 30 of 2010 by the XII Additional Small Causes Judge, Bengaluru.
(2.) Respondent herein filed petition under Section 27(2)(a) and 27(2)(r) of the Act seeking eviction of the tenant-revision petitioner from the petition schedule premises.
(3.) Petition averments disclose that respondent herein is the landlord of the residential premises situated in the first floor of building No. 133/22,. Mamulpet, Bengaluru. The same was purchased in the name of the respondent herein and was leased to Sri Megharaj Ji, father of the revision petitioner on 5-1-1968 as the revision petitioner was minor at the time of lease. The said lease was initially for a period of 11 months on a monthly rent of Rs. 130/-. Duration of lease was extended from time to time and the monthly rent was also being enhanced. Upon the death of Sri Megharaj Ji, father of the revision petitioner, revision petitioner continued to be the tenant and paid the rent to the respondent-landlord till March 2007, but from April 2007, revision petitioner stopped paying rent and thus committed continuous default in payment of rent.