GHOUSE KHAN Vs. KUMBARA SANGHA

JUDGEMENT

(1.) THE defendant in S.C. No. 1000/2011 on the file of Small Causes Court at Bangalore is the petitioner in this revision petition under Section 18 of the Small Causes Courts Act.

(2.) HEARD both sides. Case is taken up for final disposal.

(3.) THE learned advocate for the petitioner Sri. Akmal Razvi submit that the owner of the property has settled in regard to order tenements. The tenant has no right on merits, but as the other tenements are continuing with the possession and there is agreement with other tenements, similar benefit be given to the petitioner herein and he is ready to pay the additional rent, if any. The learned advocate placed reliance on page No. 47 to support his submission.