R PANDIYAN Vs. B M NAGAPPA

JUDGEMENT

(1.) H.R.R.P. No. 1358/1994 was filed by the tenant challenging the order passed in H.R.C. No. 2948/1989 on the file of the I Additional Small Causes Court (H.R.C. Court) allowing the landlord's (respondent in the revision petition) petition for eviction on the ground under Section 21 (1)(p) (tenant had acquired alternative suitable premises) of the Karnataka Rent Control Act.

(2.) . On 30-11-1995 this Court has dismissed the revision petition for non-prosecution on the ground that the learned Counsel for the revision petitioner was absent (the learned Counsel for the respondent was present).

(3.) This order has been passed by this Court taking into consideration that on earlier three occasions when the case was called out the learned Counsel for the revision petitioner was absent.