K CHANDRASHEKARA Vs. S GANESHA

JUDGEMENT

(1.) THIS revision is presented under Section 115 of the C. P. C. against the concurrent orders-orders, dated: 18. 9. 2002 passed by the Principal Civil Judge (Jr. Dn. ,) Shimoga on I. A. No. 7 in HRC No. 11 of 2000 and the order, dated 2. 6. 2003 passed by the Court of the Additional District Judge, Shimoga, in R. R. P. No. 14 of 2002.

(2.) THE brief facts of the case are that the petitioner instituted eviction proceedings invoking Section 21 (1) (a) and (h) of the Karnataka Rent Control Act, 1961. When the petitioners examination in-chief was over and when the matter was set down for cross examination of PW. 1, the respondent No. 1 made an application under Section 43 of the Karnataka Rent Act, 1999, seeking the stoppage of all the proceedings and for a direction to the parties to approach the Civil Court for the determination of their rights. The Trial Court allowed I. A. No. 7. Aggrieved by this order, the petitioner preferred Rent Revision Petition No. 14 of 2002 to the District Court, which by its order, dated 2. 6. 2003 dismissed the revision petition.

(3.) ON suffering the concurrent orders, the petitioner instituted this revision petition. Sri Subramanya Jois, the Learned Senior Counsel for Sri Ashok K. L. appearing for the petitioner has made the following submissions: