KRISHNA HARI KILLEDAR Vs. RAGHUNATH ALIYAS VISHNU

JUDGEMENT

(1.) The tenants being aggrieved by the order dated 06.11.2015 passed by the I Additional District and Sessions Judge, Hubli in Rent Revision No.22/2010 dismissing the revision petition for non-prosecution which was filed questioning the judgment and decree dated 12.09.2005 passed by the IV Additional Civil Judge (Jr. Dn.), Hubli ordering for eviction of petitioner has filed this revision petition.

(2.) The brief facts of the case are as follows:

(3.) The petitioner filed objections in the said case stating that he is ready to deposit the arrears of rent before the Court and objections were not received and were rejected. Therefore he filed HRRP No.501/2013 before this Court which was allowed directing the Revisional Court to consider the objections filed by him. However, unfortunately the Court below did not consider the same and dismissed the Rent Revision No.22/2010 on 06.11.2015 for non-prosecution.