ABDUL BASHEER Vs. P RUDRASWAMY

JUDGEMENT

(1.) heard. Admitted.

(2.) in this revision petition filed by the tenant, the order passed by the learned principal district judge, mysore, on 7-8-1995 in revision (rent) No. 131 of 1995 allowing the revision petition and setting aside the order passed by the learned iii additional first munsiff, mysore, in hrc No. 411 of 1987 on 7-4-1995 dismissing la. Iii under order vi, Rule 17, CPC has been challenged.

(3.) the learned munsiff dismissed la. Iii under order vii Rule 17 CPC. The learned district judge, in the revision allowed la. Iii and permitted the landlord to incorporate the ground under Section 21(1)(h).