BHS MANAGING COMMITTEE Vs. SRINGERI MUTT

JUDGEMENT

(1.) these revision petitions are filed under Section 50 of the Karnataka rent control Act, is directed against the Order dated 25-11-1995 in house rent control No. 10284 of 1991 on the file of the learned xiii additional small causes judge, mayo hall, bangalore.

(2.) the revision petitioner in house rent revision petition No. 338 of 1996 is the tenant against whom the respondent herein initiated eviction proceedings under Section 21(l)(h) and (p) of the act. After trial, the lower court has passed an Order of eviction against the revision petitioner under Section 21(l)(h) of the Act, rejecting the prayer made by the landlord under Section 21(l)(p) of the act.

(3.) house rent revision petition No. 338 of 1996 is filed by the tenant and house rent revision petition No. 593 of 1996 is filed by the landlord aggrieved by the Order, rejecting his claim under Section 21(l)(p) of the act.