RAVIKUMAR M. Vs. C.A. CHANNAPPA GOWDA

JUDGEMENT

(1.) PRESENT petition is filed challenging the order dated 13.10.2014 passed by the I Additional Judge, Court of Small Causes, Bangalore in S.C. 1300/2013.

(2.) PETITIONER is the defendant and respondent is the plaintiff in the said suit.

(3.) AFTER recording the evidence of PW -1 and marking 9 documents, the learned Judge has allowed the petition. While allowing the petition, three months time has been granted for this petitioner/defendant to vacate and hand over the possession of the suit schedule premises.