K A HAMEED Vs. JABBAR BAIG

JUDGEMENT

(1.) Though matter is listed for admission by consent of learned advocates appearing for the parties it is taken up for final disposal. I have heard the arguments of Sriyuths S. Shaker Shetty, learned counsel appearing for revision petitioner-tenant and K.K. Vasanth, learned counsel appearing for respondent-landlord. Perused the order under challenge.

(2.) Sri K.K. Vasanth, learned counsel appearing for respondent-landlord has also made available the pleadings, deposition of the witnesses and exhibits marked before the Trial Court. Same is also perused by me. Parties are referred to by their rank in trial Court.

(3.) This is a tenant's Revision Petition challenging the order passed by II Additional Small Causes Judge and XXVIII ACMM, Bangalore, in S.C. No. 1176/2011 dated 05.09.2013 decreeing the suit of plaintiff and directing the defendant to vacate and handover vacant possession of schedule premises to the plaintiff within two months from the date of order and directing defendant to pay damages to the plaintiff @ Rs. 750/- per month for his wrongful possession from the date of the suit till the date of handing over vacant possession.