S V KUNHIMA Vs. B N VISWANATH

JUDGEMENT

(1.) although this petition is listed for admission, the same is heard for final disposal with the consent of the learned counsel appearing on both the sides.

(2.) the revision petitioners are the tenants / respondents in h.r.c. No. 10791 of 1991 on the file of the xiii additional judge, court of small causes, mayo hall, bangalore. The respondent in this revision is the landlord-petitioner in the said h.r.c. case. the parties to these proceedings are herein after referred to with reference to their status in the original proceedings.

(3.) this revision petition, filed under Section 50(1) of the Karnataka rent control ACT 1961 (for short 'the act'), is directed against the Order dated june 30, 1995, passed by the xiii additional judge, court of small causes, mayo hall, bangalore, in h.r.c. No. 10791 of 1991 directing the eviction of the respondents under Section 21(l)(c) of the act.