B. NAGARAJA RAO Vs. SHANKARAN AND OTHERS

JUDGEMENT

(1.) THIS revision petition by the tenant is directed against the judgment dated 2.4.2012 passed by the trial Court, namely the Court of the V Additional Judge, Court of Small Causes, Mayohall Unit, Bangalore (SCCH 20) in the suit in S.C. No. 15337/2011 (earlier S.C. No. 15364/2005 and O.S. No. 25384/2008). By the impugned judgment, the trial Court has decreed the suit of the respondents/plaintiffs by directing the petitioner/tenant to deliver vacant possession of the suit schedule shop premises measuring 10 ft x 10 ft to the respondents within three months and the petitioner is also directed to pay damages @ 3,000/ - p.m. from the date of the suit till the date of handing over vacant possession of the suit schedule shop premises.

(2.) LEARNED Counsel appearing for the petitioner/tenant has paid in cash, a sum of Rs. 715/ - to the learned Counsel for the respondent/landlord in Court today towards arrears of rent relating to the petition premises.

(3.) LEARNED Counsel appearing for the petitioner/tenant, in support of the revision petition, urged the following four contentions: