SRI M L SHIVAKUMAR Vs. SRI N ANNAPPA

JUDGEMENT

(1.) This matter in placed before this Division Bench by the special orders passed by the Hon'ble Chief Justice, at a request of the learned Single Judge, for a reference to resolve10:46 PM 6/6/2011 conflict in the views expressed in several judgments regarding the word 'plinth area' used in Section 2(3)(g) of the Karnataka Rent Act, 1999 (for short, hereinafter referred to as the Act').

(2.) For the purposes of convenience, parties are referred to as they are referred to in the eviction petition HRC No. 177/2007.

(3.) The subject matter of these proceedings is a shop premises bearing No. 24/24 situated at 17th Cross, 20th Main, M.C. Road, Vijayanagar Bangalore measuring 7% x 101/2 feet along with a portion measuring about 5th x 8th, boundary on the north by 20th Main Road and east by 17tb cross road, west by property of Veena Prakash and South by site bearing No. 23. (The said premises is hereinafter referred to as the schedule property).