C. SOMASUNDARAM Vs. S. RUKMINI

JUDGEMENT

(1.) This revision by the petitioner is directed against the order dated 30-1-2015 passed by the V Additional Small Causes Judge, Bengaluru, in HRC No. 10014 of 2014. By the impugned order, the Trial Court has rejected the application filed by the petitioner under Section 43 of the Karnataka Rent Act, 1999.

(2.) Aggrieved by that, the petitioner has filed this revision petition.

(3.) Briefly stated the facts are: