LALITHA KEMPARAJ URS Vs. K S DEVAPAL

JUDGEMENT

(1.) Admitted. Heard on merits. The tenant has filed this revision-petition against the landlord-respondent (since deceased by L.Rs.) challenging the order dated 26-8-1993 passed by the 16th Addl. Small Cause Judge, Bangalore City allowing the eviction petition filed by the landlord (respondent herein) on the grounds under Section 21(1)(a) (arrears of rent), 21(1)(h) (reasonable and bona fide requirement) and under Section 21(1)(p) (acquiring suitable premises) of the Karnataka Rent Control Act (for short 'the K.R.C. Act') ordering eviction of the present revision petitioner-tenant.

(2.) In this Court the learned Counsel for respondent-landlord submitted that he would not press the ground under Section 21(1)(a) of the K.R.C. Act. So I will summarise the pleading only in regard to Section 21(1)(h) and (p) of the K.R.C. Act.

(3.) The parties will be referred to by their ranks in the Court below. The petitioner means the landlord (present respondent), the respondent means the tenant (present revision petitioner).