B.R. NANJARAJA SHETTY Vs. B.R. VITTAL

JUDGEMENT

(1.) THIS revision is directed against the order dated 23.11.2011 passed by the II Addl. District Judge, Mysuru, in R.R. No. 7/2011 reversing the order passed by the Trial Court in HRC No. 146/2008.

(2.) BY the impugned order, the revisional court has set aside the order passed by the Trial Court in HRC No. 146/2008 and dismissed the petition filed by the petitioner under Section 27(2)(r) and 31 of the Karnataka Rent Act, 1999.

(3.) BRIEFLY stated the facts are: