SANDHYA K.R. AND ORS. Vs. S. RUKMINI

JUDGEMENT

(1.) This revision by the petitioners is directed against the order dated 30.1.2015 passed by the V Additional Small Causes Judge, Bengaluru, in HRC. No. 10016/2014.

(2.) By the impugned order, the Trial Court has rejected the application filed by the petitioners under section 43 of the Karnataka Rent Act, 1999.

(3.) Aggrieved by that, the petitioners have filed this revision petition.