ESWARA DEVARA S Vs. A R NAGARAJAIAH

JUDGEMENT

(1.) This revision petition is listed for admission to this day. With the consent of the learned Advocates appearing for both parties, the revision petition is deemed to have been set down for final hearing and the petition is heard on merits.

(2.) The defendant in SC No. 3564 of 1981 on the file of the Chief Judge, Court of small causes, Bangalore City, has presented this revision against the order dt. 10-2-1982 decreeing the suit brought by the plaintiff (respondent herein) as prayed for with future interest at 6% per annum from the date of suit, till the date of realisation.

(3.) The plaintiff instituted the suit against the defendant for the recovery of a sum of Rs. 8,250 claiming to be the arrears of rent with costs and current interest. The defendant did not file his written statement although the case was posted for filing the written statement of the defendant finally on 10-2-1982. Since the defendant did not file his written statement, the learned Judge decreed the suit as under :