RAMACHANDRAPPA Vs. NAGARATHNA BAI

JUDGEMENT

(1.) this revision petition is directed against the order dated 1-3-1993 passed by the xiii additional small causes judge, Bangalore under Section 29(4) of the Karnataka Rent Control Act, 1961 (hereinafter referred to as 'the act') in h.r.c. No. 602 of 1988. By the said order the learned additional small causes judge directed the respondent (instant petitioner) to put the landlord in vacant possession of the schedule premises within two months from the date of the order.

(2.) 1 have heard the learned counsels on either side.

(3.) the point for consideration is as to whether the order in question in this revision petition is just and proper.