M.BHASKAR Vs. D.R.SHIVANNA

JUDGEMENT

(1.) This appeal is filed by the appellant/ defendant under Sec. 96 of CPC., for setting aside the judgment and decree passed by the VII Addl. City Civil and Sessions Judge, Bangalore (CCH-19), in O.S.No.7633/2013 dtd. 27/6/2015, for having decreed the suit of the plaintiff and directing the defendant to pay the rent of Rs.1,30,582.00 with 12% interest per annum from the date of the suit till its realisation.

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

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