K BALARAJ @ K BALAJI Vs. S KANNAN

JUDGEMENT

(1.) Final order dated 15.10.2014 passed by the learned Chief Judge, Small Causes Court at Bangalore in H.R.C. No.25/2014 is called in question by the respondent in the said case. The respondent herein is the petitioner in the said case.

(2.) Parties are referred to in the same rank as they are referred to by the trial Court. Matter is taken up for final disposal with the consent of the learned counsel appearing for the parties.

(3.) Petitioner chose to file a petition under Section 27(2)(q) and (r) of the Karnataka Rent Act, 1999 seeking eviction of the tenant from the schedule premises which is a commercial premises measuring 8 ft. x 10 ft situate in Bangalore City.