P RANGANATHAN Vs. C ANJANEYA

JUDGEMENT

(1.) THIS revision under S. 50 (1) of the Karnataka Rent Control Act, 1961 by the tenant is against the order of eviction under S. 21 (1) (a) of the Act, dated 25-1-1996 of the 13th Addl. Judge of Small Causes Court, Mayo Hall, Bangalore in HRC 10209/95. The respondent is the landlord of the premises.

(2.) HEARD Sri. Javeed Ahmed Khan and Sri. Poonacha, learned counsel for the respective parties. Hereinafter, I would refer to the landlord as petitioner and the tenant as respondent for the purpose of convenience.

(3.) IT is undisputed that the respondent is the tenant of the disputed premises and the agreed rent is Rs. 300/- per month. On 14-6-1995 petitioner instituted eviction proceedings under S. 21 (1) (a) of the Karnataka Rent Control Act (hereinafter referred to as 'the Act') on the ground that despite the notice demanding arrears of rent for the period from 1-7-1992 to 24-8-1994 amounting to Rs. 8,100/-, the respondent did not pay or deposit the said amount within two months from the date of receipt of the notice nor he has shown any cause for not paying the rent.