BHUVANESHWARI ASHOK Vs. G N VISHWANATHA SHETTY

JUDGEMENT

(1.) Heard both the Counsel. Revision petition is admitted. This revision petition has been filed by the landlady challenging the order dated 28-8-1992 passed in HRC No. 2553 of 1988 on the file of the XIX Additional Small Causes Judge, Bangalore, dismissing the landlady's petition for eviction of the tenant filed under clauses (a) and (h) of Section 21(1) of the Karnataka Rent Control Act.

(2.) In this revision petition, the learned Counsel who was appearing for the present respondent-tenant has reported that his client died on 8-2-1995. He has filed a memo to that effect.

(3.) The Counsel for the revision petitioner-landlady has filed a memo in this Court on 11-10-1995 stating that the revision petitioner made inquiries and she learnt that the respondent-tenant had not left behind him any legal heir.