MOHAMMED FAZAL PATHAN Vs. SHARADADEVI @ GURUSIDDAVVA

JUDGEMENT

(1.) Defendant being aggrieved by judgment and decree dated 23.07.2016 passed in RR.No.8/2015 by the I Addl. District and Sessions Judge, Dharwad sitting at Hubballi, confirming the judgment and decree dated 08.09.2015 passed in RCA No.20/2008 on the file of the II Addl. Civil Judge (Jr.Dn) and JMFC III, Hubballi has filed this revision petition.

(2.) The status of the parties is referred to as per their ranking before the trial Court as landlady and tenant.

(3.) The respondent herein Smt.Sharadadevi filed RCA.No.20/2008 before the II Addl. Civil Judge (Jr.Dn) and JMFC III, Hubballi for eviction of the revision petitioner tenant from the petition schedule premises under Section 27 (2) (r) and Section 31(c) of the Karnataka Rent Act, 2000.