MEER NAZIMUDDIN Vs. HARINARAYAN

JUDGEMENT

(1.) THIS is a tenant's revision petition filed under Section 50 (1) of the Karnataka Rent Control Act, henceforth in brief referred to as the 'act' to challenge the order dated 11-3-1999 in HRC No. 1257 of 1993 passed by the XIX Additional Judge, Court of Small Causes, Bangalore, henceforth in brief referred to as the 'trial Court'. In passing the said order, the Trial Court, while allowing the eviction petition as against the petitioner-tenant, it had granted 3 months time to vacate from the petition schedule shop premises.

(2.) THE revision petitioner herein is the tenant, whereas the respon-dent herein is the landlord.

(3.) THE petitioner-tenant is represented by the learned Counsel, Sri R. B. Sadashivappa, whereas the respondent-landlord is represented by the learned Counsel, Sri K. Manohar.