M.K. KURUVILLA Vs. S. VASANTHA

JUDGEMENT

(1.) THIS revision is directed against the judgment and decree dated 1.12.2014 passed by XV Additional Judge, Court of Small Causes, Bengaluru, in HRC No. 10047/2013.

(2.) BY the impugned judgment and decree, the Trial Court has allowed the petition and has directed the petitioner to vacate and deliver vacant possession of the petition schedule premises to the respondent within two months.

(3.) BRIEFLY stated the facts are: