T. GNANESHWAR Vs. H.S. PUTTASHANAKARA

JUDGEMENT

(1.) Though the petition is listed for admission, with the consent of learned counsel for both the parties, it is taken up for final disposal.

(2.) The petitioner-tenant being the respondent in HRC.No.32/2016 on the file of learned Chief Judge, Court of Small Causes, Bengaluru (SCCH-1) (hereinafter referred as to 'Trial Court') is impugning the order dtd. 15/7/2017, allowing the petition filed by respondent herein under Sec. 27(2)(o) and (r) of the Karnataka Rent Act, 1999 (for short 'the Act of 1999') and directing petitioner herein to quit, vacate and deliver the vacant possession of the schedule property within three months from the date of order. While, rejecting the petition filed under Sec. 27(2)(a)(c)(e) and (g) of the Act, 1999.

(3.) For the sake of convenience, the parties shall be referred to as per their rank and status before the Trial Court.