ABDUL WAJID Vs. A S ONKARAPPA

JUDGEMENT

(1.) ALL these Civil Revision Petitions are admitted for examination.

(2.) ALL these Civil Revision Petitions under Section 18 of the Karnataka small Causes Court Act, 1964, (for short 'the Act') either by the landlords or the tenants, invariably the landlords figuring as plaintiffs in the small causes suits which were for ejectment of the person occupying the premises, recovery of which was sought for by the landlords, are revision petitions which arise for examination in the context of the tenants who have suffered eviction orders, contending that such ejectment suits were not maintainable in the light of the law as laid down by the Division Bench of this Court in the case of Sarojamma Vs. K. M. Venkatesh, reported in ILR 2007 Kar 3309.

(3.) WHILE disposing of the Civil Revision Petition which had been placed before the Division Bench and arising in the context of the very question as to the maintainability of a suit for ejectment under the provisions of the Act, particularly, having regard to the provisions of Section 8 of the act read with Article 4 of Schedule to the Act, the Division Bench of this court had an occasion to sum up the questions framed as under and answered the three questions in paragraph 34 of this Judgment which reads as under: