MARY GEORGE Vs. N D H ENTERPRISES BANGALORE

JUDGEMENT

(1.) These applications have been filed by the landlord under Section 45(4) of the Karnataka Rent Act., 1999 (hereinafter called as 'the Act of 1999' for short) to stop all further proceedings and to make an order directing to put the landlord in possession of the premises or dismiss the revision petitions.

(2.) The facts relevant for the purpose of these applications are as under:

(3.) I will be referring to the parties as landlord and tenant for the purpose of convenience.