KRISHNAPRASAD A Vs. L DORESWAMY ADVOCATE

JUDGEMENT

(1.) Heard the counsel for the revision petitioner and counsel appearing for the respondent.

(2.) This revision petition is filed under Sec. 46 of the Karnataka Rent Act, 1999 praying this Court to set aside the order passed by the Chief Judge, Small Causes Court, Bengaluru, in HRC No.49/2016 dtd. 22/10/2021 and pass an order of eviction against the respondent, directing him to quit and hand over the vacant possession of the schedule property to the petitioner and grant such other relief as deem fit in the circumstances of the case.

(3.) The factual matrix of case of the petitioner herein is that, he had filed the eviction petition being the owner of the residential premises situated at ground floor of the building bearing No.34, 17th Cross, West Park Road, Malleshwaram, Bangalore, which is morefully described in the schedule and the same was leased out to the respondent who is an advocate by profession for a monthly rent of Rs.3,400.00 and had received security deposit of Rs.10,00,000.00. It is also contended that both of them were friends and respondent requested the petitioner to lease out the premises and the said request was acceded to and the petitioner executed a lease deed, which was drafted by the respondent.