M. KRISHNA Vs. DIYANATH AHMED

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Aggrieved by the judgment dated 09.10.2014 passed by the Court of Small Causes at Bangalore (SCCH-7) dismissing S.C.No.1573/2012, the plaintiff therein has preferred this revision petition.

(3.) The plaintiff is the owner of shop premises bearing No.2, Lower ground floor, No.180 (R.R.Plaza), II main road (Sampige road), 10th Cross, Malleswaram, Bangalore-560 003 (hereinafter referred to as 'premises'). He has leased the said premises in favour of the respondent herein for a period of 15 years with effect from 10.09.2005. In this regard, a registered lease deed has been entered into on 13.02.2006. The respondent has paid a security deposit of Rs.50,000/- and the rent fixed is Rs.7,035/- per month subject to periodic enhancement as mentioned in the lease deed.