G N MURTHY Vs. B MANGILAL

JUDGEMENT

(1.) This revision petition under Section 50(1) of the Karnataka Rent Control Act (for short 'the Act') has been filed by the two petitioners-landlords, who are the mother and son against the respondent-tenant challenging the order dated 27.9.1993 passed in H.R.C.No. 1230/ 1988 on the file of the V Additional Judge, Court of Small Causes, Bangalore City. The learned H.R.C. Judge dismissed the eviction petition filed by the petitioners under Section 21(1)(h) and (p) of the Act.

(2.) The petition schedule premises is a shop (non-residential) forming part and parcel of premises Nos. 8 and 9 situate at T.N. Shetty Lane, Avenue Road Cross, Bangalore 560 053.

(3.) The petitioners' case is :