L. CHANDRASHEKAR Vs. R. NANJAPPA

JUDGEMENT

(1.) THIS revision is directed against the judgment and decree dated 12.12.2013 passed by the X Addl. Small Causes Judge, Bengaluru, in S.C. No. 1627/2011.

(2.) BY the impugned judgment and decree, the Trial Court has decreed the suit of the respondent and has directed the petitioner to vacate and hand over vacant possession of the suit schedule premises to the respondent within two months. Further, the petitioner is directed to pay a sum of Rs. 14,796/ - towards arrears of rent.

(3.) BRIEFLY stated the facts are: