J M ESWARAIAH Vs. SUBRAMANYA

JUDGEMENT

(1.) THE petitioners herein and one Channeshaiah, filed five eviction petitions in HRC Nos. 71, 103, 85, 87 and 73 of 1987, on the file of the principal Munsiff, Shimoga, against the respondents in these five revision petitions under clauses (a) and (j) of the proviso to Section 21 (1) of the Karnataka Rent Control Act, 1961 (for short, the 'act' ).

(2.) THE respondent in each of these petitions resisted the said petitions, inter alia, on the ground that there was no relationship of landlord and tenant between them and that they were the tenants of jadeveramath and were paying the rents to the said Math.

(3.) AFTER evidence, the Trial Court allowed the eviction petitions under clauses (a) and (j) by a common order dated 4-3-1996, after holding that the petitioners had proved the existence of the relationship of landlord and tenants, with each of the respondents.