INDIA HOBBY CENTRE PRIVATE LIMITED Vs. JABBAR AHMED

JUDGEMENT

(1.) THE petitioner, in this petition, is a tenant, which is a private limited company having its business in sale of Toys and Plant seeds at various parts of the country, like, Bangalore, Madras, bombay, Calcutta and Delhi.

(2.) IN this petition, the petitioner has called in question the correctness of the order dated 29th of January, 1991 made in h. R. C. No. 10856 of 1987 by the learned II Additional Small cause Judge, Mayo Hall, Bangalore (hereinafter referred to as "the learned Judge"), directing its eviction under Section 21 (l) (h)Of the Karnataka Rent Control Act, 1961 (hereinafter referred to as "the Act" ).

(3.) A few facts which have a bearing for the disposal of this revision petition, may be stated as hereunder.