M.U.MOTIWALA Vs. C.S. CHANDRASHEKAR

JUDGEMENT

(1.) The matters are listed for admission and I have heard the learned counsel for the petitioners and learned counsel for the respondents.

(2.) These petitions are challenging the judgment and decree dtd. 7/1/2023 passed in S.C.No.1407/2017 on the file of the IX ASCJ, Small Causes and Additional MACT, Bengaluru, decreeing the suit for ejectment and eviction respectively.

(3.) The Trial Court has passed an order of eviction and directed the defendants to quit and vacate the premises within three months from the date of the judgment and decree and also directed the defendants to pay arrears of rent, till vacating the schedule premises.