NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL  NO(S). 483/2009

H. PRABHAKAR BALIGA & ANR. APPELLANT(S)                                 VERSUS

VASUDEVA RAO KANEMAR @ V.R. KANEMAR & ANR. RESPONDENT(S)

J U D G M E N T KURIAN, J.

The  appellants/tenants  are  aggrieved  by  the impugned orders passed by the High Court.  According to the appellants, House Rent Control Petition for eviction  was  not  maintainable  in  view  of  the  bar under Section 2(7) of the Karnataka Rent Control Act, 1961. 2. Learned  counsel  appearing  for  the  respondents points  out  that  at  the  time  when  the  eviction petition was filed the same was maintainable and the bar was only created by the subsequent amendment.  It is  also  submitted  that  these  aspects  have  been considered  by  this  Court  in  R.  Kapilnath  (Dead) through LR. v. Krishna, reported in (2003) 1 SCC 444. It has been held by this Court that the proceedings which  had  already  been  initiated  prior  to  the amendments would not affect the pending actions. 3. We do not, hence, find any merit in this appeal. It is, accordingly, dismissed.  4. However, the appellants are granted time up to 31.03.2018  to  surrender  vacant  possession  of  the premises  in  question,  subject  to  the  appellants' filing a usual undertaking before this Court within three weeks.

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5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [AMITAVA ROY]  

NEW DELHI; NOVEMBER 30, 2017.

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