LAXMI BAI Vs. B K HEMANTH KUMAR

JUDGEMENT

(1.) THIS is a landlord's revision petition against rejection of the petitioner's eviction under Section 21 (1) (a) and (h) of the Karnataka Rent Control Act (hereinafter called the 'act') in HRC No. 2143 of 1989, dated 11-7-1995 on the file of the Court of Small Causes, Bangalore.

(2.) THE parties are referred according to their array in the Trial Court.

(3.) THE petitioner claims that the respondent is a tenant of the schedule premises on a rental of Rs. 500/- p. m. under a lease deed dated 5-2-1988. A notice was tendered to the respondent-tenant calling upon him to pay the arrears of rent from 5-2-1988 till 5-1-1989 and the respondent refused to receive the same and it was affixed on the door of the premises, while another notice was sent to him by registered post. Since the respondent has not complied with the notice, the petitioner claimed eviction under Section 21 (1) (a) and (h) of the Act, but it has been rejected by the Trial Court.