VIJAYA N VITHAL Vs. M H TALAGERI

JUDGEMENT

(1.) These four Revision Petitions are the off shoots of a single eviction proceeding between the same parties; and since common questions of facts and law are involved these are heard together and disposed of by this common order.

(2.) The brief facts necessary for the purpose of disposal of these matters are as follows:

(3.) Aggrieved by the Trial Court's order the parties preferred Revision Petitions under Section 50 of the Act. While confirming the findings of the Trial Court on both the grounds, the District Judge, purporting to act under Order 7 Rule 11 of the C.P.C., rejected in the first instance the land-lord's Petition under clause (p) of Section 21(1) of the Act on the ground that the eviction Petition did not disclose the cause of action for the Petition on that ground.