SHASHIKALA SHETTY Vs. MEENAKSHI RAI

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for caveator-respondent Nos.1 and 2.

(2.) These two revision petitions are filed by the petitioners-respondent Nos.2, 3(a) to 3(c) and 4 to 7 before the Trial Court praying to set aside the order 3/8/2021 passed in H.R.C.No.3/2013 by the learned III Additional Civil Judge, Mangaluru, D.K. and the order dtd. 5/4/2024 passed in Rev. (Rent) Nos.14/2021 and 10/2021 by the learned IV Additional District Judge and Commercial Court, D.K. Mangaluru.

(3.) The factual matrix of the case of the petitioners before the Trial Court is that while seeking the relief of eviction, invoked the provisions of Sec. 27(2)(r) and 31(1)(a) read with Sec. 5 of the Karnataka Rent Act, 1999 directing the respondents to vacate and surrender the vacant possession of petition premises to the petitioners. The petition property is a non-agricultural immovable property residential building bearing Door No.4/1/77, R.S.No.394, T.S.No.227, East Southern portion measuring 0-10 cents situated in Kodialbail Village and Ward, Mangaluru Taluk within the Mangalore City Corporation and within the registration Sub-District of Mangalore City (hereinafter referred to as 'petition premises ').