K L VEDAMURTHY Vs. M GOPALACHARI

JUDGEMENT

(1.) REVISION petitioner-vedamurthy is the alleged landlord. Respondent- gopalachari is the alleged tenant on the petition schedule residential premises.

(2.) IN this revision petition the Order dated 4-12-1990 passed on la. No. I by the h. r. c. judge (small causes judge (scch-1), bangalore city) in h. r. c. No. 765 of 1986 has been challenged.

(3.) THE petitioner-landlord claiming that he was the owner of the petition schedule premises, during the pendency of h. r. c. No. 765 of 1986, filed la. No. I under Section 29 (1) and (4) of the Karnataka rent control ACT praying that further proceedings should be stopped since the tenant had not paid arrears of rent and that the tenant should be directed to deliver possession of the petition schedule premises.