H D GANGARAJ Vs. N NARAYANA REDDY

JUDGEMENT

(1.) THIS revision is filed by the landlord to challenge the order dated 17-4-1999 in case No. Hrc 799 of 1998 passed by the court of the chief judge of small causes at Bangalore, insofar as the same related to the permission to the respondents-tenants to put up water sump at their cost and without fastening the liability thereto on the petitioner-landlord herein and further giving liberty to the respondents-tenants to keep informed the city civil court which passed interim injunction order in a suit.

(2.) THE petitioner herein is the landlord. He was the respondent before the trial court, whereas the respondents herein were the petitioners before the trial court and they claimed themselves as tenants.

(3.) THE parties are henceforth referred to for convenience as the tenants and the landlord as they were before the trial court.