A.K. SUNDER Vs. V. SRINIVAS AND ORS.

JUDGEMENT

(1.) This revision by the first defendant is directed against the judgment and decree dated 29.7.2013 passed by the XIX Addl. Small Causes Judge, Bangalore, in S.C. No. 2414/2011.

(2.) By the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiffs and has directed the petitioner - first defendant to handover vacant possession of the suit schedule property to the plaintiffs within three months and to pay damages at the rate of Rs. 3,000/ - per month to the plaintiffs from the date of suit till the date of delivery of vacant possession.

(3.) Aggrieved by that, the petitioner - first defendant has filed this revision petition.