P RAGHUPATHI Vs. R G LAVI

JUDGEMENT

(1.) Those petitions are directed against a common order passed by She District Judge, Kolar, in HRC. RP, No. 31 of 1984.

(2.) Facts giving rise to these proceedings are as follows :

(3.) Appreciating evidence the Court granted eviction decree under Section 21(1)(h) and granted six months time ; the order was pronounced on 30-6-1984. Against this decree tenant filed revision in HRC RP 34 of 1984. The Court below dismissed the revision but granted three years time to vacate vide order dated 19th April 1986.