JAGADISH M. S. Vs. ARUN RAKSHITH

JUDGEMENT

(1.) This appeal is filed by the appellant-defendant under Sec. 96 of Code of Civil Procedure for setting aside the judgment and decree passed by the LXVI Additional City Civil and Sessions Judge, Bengaluru in O.S.No.9129/2019 dtd. 23/9/2022 for decreeing the suit and directing the appellant to vacate the premises within 30 days and directing to pay arrears of rent of Rs.1,46,679.00 and pay Rs.15,000.00 per month for damages.

(2.) Heard learned counsel for the appellant and learned counsel for respondent.

(3.) The rank of the parties before the trial Court is retained for the sake of convenience.