R.RAMACHANDRA BHATTA Vs. SRIMATH SRIAANGAM ANDAVAR ASHRAM

JUDGEMENT

(1.) The revision petitioner being aggrieved by the order dated 10.9.1992 passed by the Additional Small Causes Judge, Bangalore, in H.R.C. No. 1469 of 989, directing the petitioner to vacate the suit premises within three months from the date of the said order, has approached this Court in this revision petition challenging its legality and correctness, on more than one ground.

(2.) I have heard learned Counsel on both sides.

(3.) Before proceeding to consider the merits of the case, it is necessary to consider the application (I.A. No.1) for condonation of delay of six days in filing this revision petition.