LAKSHMI Vs. KEMPAIAH

JUDGEMENT

(1.) Landlord petition under Section 46(1) of the Karnataka Rent Act, 1999, (hereinafter referred to as the Act) is directed against the order dated 29.3.2010 on I.A.III in HRC.141/08 on the file of Judge, Small Causes Court, Bangalore.

(2.) Heard both sides. The petition is admitted and is taken up for final disposal.

(3.) Contextual facts to which reference needs to be made are: