B S SANJEEVA MURTHY Vs. K VAGDEVI

JUDGEMENT

(1.) THIS is tenant's revision petition filed under Section 46 (1) of the Karnataka Rent Act, 1999, challenging the order dated 2-8-2005 made on I. A. No in filed in H. R. C. No. 680 of 2003 on the file of the 2nd Additional Small Causes Judge, Bangalore.

(2.) THE petitioner/tenant is represented by Sri V. Srinivas. The respondent/landlady is represented by M/s. Rumar and Kumar.

(3.) THE lower Court records were called for and they are before me.