(1.) HEARD .
(2.) THIS is a defendant's first appeal challenging the judgment and decree of the trial Court for grant of decree of ejectment, for payment of arrears of rent as well as for damages. For the purpose of convenience the parties are referred as they are referred in the original suit.
(3.) THE subject matter of the suit is a commercial/office premises situated at No. 1, Ground floor, Chandralok apartments, plot No. 27 -2B, 5th Cross, Gandhinagar, Bangalore. The case of plaintiff is that he is the absolute owner of the suit schedule property and he had entered into an agreement of lease dated 15.08.1994 with the defendants. The initial period of lease was for three years and the defendants had to pay the rents as under: <FRM>JUDGEMENT_429_LAWS(KAR)3_2014.htm</FRM>