P VATSALA UPADHYA Vs. SRIKANTH KESHAV RAIKAR

JUDGEMENT

(1.) THESE two Revision Petitions under Section 46 (1) of the Karnataka Rent Act, 1999 ('new act1 for short) is by the two tenants in H. R. C. No. 673/1999 and 789/1999 pending on the file of the 2nd Additional Small Causes Judge, Bangalore, aggrieved by the order dated 28th January 2003 passed on LA. Nos. 9 and 11 filed under Section 2 (3) (g) read with Section 70 (2) (C) of the new Act.

(2.) "heard the Learned Counsel for all the parties.

(3.) THE respondent is a common landlord in H. R. C. No. 673/1999 and 789/1999. Both the cases are pending on the file of the 2nd Additional Small Causes Judge, Bangalore. The Landlord had filed the above said two H. R. C. cases in the year 1999 when the Karnataka Rent Control Act, 1961 ('old Act' for short) was in force.