BALARAM Vs. M S VASANTH

JUDGEMENT

(1.) These revision petitions are instituted by the tenants and they arise out of the common order dt. 15-12-1976, passed by the First Addl Civil Judge, Bangalore City, in HRC. Nos.674 684 686 678 672 726 680 and 728 of 1976. The learned Civil Judge has ordered eviction of the tenants from the suit premises. Aggrieved by the said order, the tenants have come up in revision betfore this Court.

(2.) The landlords instituted action for eviction of the tenants under Clauses (a), (h), (j) and (k) and against some under Clause (f) and(p) of Sec.21(1) of the Karnataka Rerit Control Act, 1961, (hereinafter referred to as 'the Act').

(3.) There were in all 11 tenants in the suit building occupying one tenant each and the landlords instituted action against them all. Three of the tenants, viz, tenants in HRC. Nos.682, 722 and 724 of 1976, have not preferred any revision.