MEERA NAYAK Vs. NALINI SHENAI

JUDGEMENT

(1.) THE tenants being the legal heirs of the original tenant are challenging in this revision under Section 20 an order of eviction passed by the statutory authorities concurrently on the ground of arrears of rent under section 11(2)(b) and the ground of user of the building in such a manner as to reduce the value and utility of the building materially and permanently under Section 11(4)(ii).

(2.) AS regards the eviction on the ground of arrears of rent, it is submitted by Sri.K.Shri Hari Rao, the learned counsel for the revision petitioners, that the above order was already vacated by the Rent Control Court invoking Section 11(2)(c) and that it was without noticing the order of the Rent Control Court vacating the eviction order under Section 11(2)(b) that the learned Appellate Authority confirmed the order.

(3.) THE Appellate Authority under the impugned judgment has made reappriasal of the evidence and confirmed the findings of the Rent Control Court and dismissed the appeal.