JOHARILAL JAIN Vs. R.D.SARVATHRA

JUDGEMENT

(1.) Though this matter was heard together, since the Trial Court has considered the matters independently, independent order has been passed.

(2.) In this petition, the petitioner has challenged the order dtd. 23/6/2020 passed in H.R.C.No.16/2018 on the file of the Chief Judge, Court of Small Causes, Bengaluru, allowing the petition filed under Sec. 27(2)(a) and 31 of the Karnataka Rent Act, 1999 ordering to pay arrears of rent and to quit, vacate and deliver vacant possession.

(3.) The landlady has sought for an order of eviction in respect of Shop No.1, particularly invoking Sec. 31 of the Karnataka Rent Act, 1999. Learned counsel for the tenant in this revision petition would submit that the possession has already been handed over.