REGENT COMPUTRONICS PVT. LTD.

SREE COMPUTECH, BANGALORE Appellant

V/S

K.B. KRISHNA Respondents

Referred Judgements :-

KAMALAKANTA MOHAPATRA AND OTHERS V PRATAP CHANDRA MOHAPATRA AND OTHERS [REFERRED TO]
SALEEM V SYED YOUSUFF AND OTHERS [REFERRED TO]
SUBHASH CHANDRA VS. MOHAMMAD SHARIF [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. INDIA AUTOMOBILES AND CO [REFERRED TO]
PAVITRI DEVI VS. DARBARI SINGH [REFERRED TO]
RANBIR SINGH VS. ASHARFI LAL [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
JOSEPH KANTHARAJ VS. ATTHARUNNISA BEGUM [REFERRED TO]
CHHOTEY LAL SHUKLA VS. IXTH ADDL DISTRICT JUDGE KANPUR NAGAR [REFERRED TO]
DAVID PAUL VS. KARUNAKAR M SHETTY [REFERRED TO]
R SHARIFF VS. A MOHAMMED NOOR [REFERRED TO]
G KALURAM VS. K G SHIVASAHANKAR [REFERRED TO]
K C LAXMANA VS. K C CHANDRAPPA GOWDA [REFERRED TO]

JUDGEMENT

(1.) The order passed by the Small Causes Judge, Bangalore in HRC No. 386 of 2008 dismissing I.A. No. 3 filed under Section 43 of the Karnataka Rent Act, 1999, dated 16-12-2009 is questioned in this revision petition by the Respondent-tenant.

(2.) The parties are referred to as per their ranks in the Court below:

(3.) The Petitioner instituted an eviction petition originally in S.C. No. 483 of 2007 and same came to be withdrawn. Subsequently, a suit for ejectment was filed in O.S. No. 7972 of 2007. The said suit also came to be withdrawn. Thereafterwards present HRC No. 386 of 2008 was filed under Section 27(2)(a) and (r) of the Karnataka Rent Act, 1999 (hereinafter referred to as 'Act' for the sake of brevity) in respect of the premises bearing No. 23 (old No. 1) measuring East-West 30 x 9 ft.; North-South 21x3 ft.

Click here to view full judgment.

SREE COMPUTECH BANGALORE Vs. K B KRISHNA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address