SUREKHA MARUTI PATIL Vs. AMBASA RAMCHANDRASA HABIB

JUDGEMENT

(1.) THESE matters was heard on 12.02.2015 and listed today for dictating the judgment.

(2.) HEARD Sri Prakash Andanimath, learned counsel appearing for the petitioners and Sri Gurudev Gachchinmath, learned counsel appearing for the respondents.

(3.) THESE two petitions have been preferred by the tenants of the petition schedule premises questioning the correctness and legality of the order passed by the I Addl. District and Sessions Judge, Dharwad, sitting at Hubballi, in Rent Revision No.19/2013 and Rent Revision No.20/2013 whereunder the revision petitions filed by the tenants questioning the order dated 30.10.2013 passed by the II Addl. Civil Judge and JMFC III Court, Hubballi, in R.C.A.No.29/2007 and R.C.A.No.32/2007 dismissing IA -I filed by the tenants under Section 43 of the Karnataka Rent Act, 1999, (for short 'Act') came to be affirmed.