TRIVENI THEATRES BANGALORE Vs. R S DEVAKUMAR

JUDGEMENT

(1.) THIS revision is filed by the tenants to challenge the order dated 15-2-1999 in HRC No. 1219 of 1998 by the Court of Additional Judge, court of Small Causes (SCCH No. 8), Bangalore City. In passing the said order, the said Court had rejected the petition filed by the petitioners-tenants under Section 19 (1) of the Karnataka Rent Control Act, 1961.

(2.) THE petitioners herein are represented by M/s. Sundara Swamy Ramdas and Anand, Advocates, whereas the contesting respondents landlords are represented by Sri. K. G. Raghavan appearing for M/s. Dua associates.

(3.) I heard both the learned Counsels appearing for the learned Counsel on record. When Sri Naganand had argued for the petitioners-tenants, Sri Arun Kumar appearing along with Sri K. S. Raghavan argued for the respondents-landlords.