G RANGANATHA IYENGAR Vs. TELANG TRUST BANGALORE

JUDGEMENT

(1.) Since both these revision petitions are directed against the order dated 23rd of December, 1995 made in H.R.C. No. 3351 of 1983 by the II Additional Small Cause Judge, Bangalore City (hereinafter referred to as "the learned Judge"), they are taken up together for hearing and disposed of by this order.

(2.) In H.R.R.P. No. 470 of 1996, the petitioner, who is the tenant, has challenged the order passed by the learned Judge directing his eviction under Section 21(1)(c) of the Karnataka Rent Control Act, 1961 (hereinafter referred to as "the Act").

(3.) In H.R.R.P. No. 566 of 1996, the petitioner, who is the landlord, has challenged the order passed by the learned Judge rejecting his claim for eviction of the tenant under Section 21(1)(a), (d) and (h) of the Act.