THYARAMMA Vs. RAVINDRANATH L GHODKE

JUDGEMENT

(1.) THE petitioners being aggrieved by the order dated 1-9-2006 passed on I. A. No. VI in H. R. C. No. 10060/2004 on the file of XV addl. Small Causes Judge, Mayohall Unit, Bangalore, presented the instant HRRP.

(2.) THE grievance made out by the Learned Counsel appearing for the petitioners is that the petitioners herein have filed I. A. No. VI on 27-7-2006 praying that the petition may be dismissed in respect of relief sought under Sections 30 and 31 (l) (b) of Karnataka Rent Act, 1999 by the deceased-landlord. The said application filed by the petitioners had come up for consideration before the Small Causes Court on 1-9-2006. The small causes Court on the basis of pleadings of both the parties has framed the necessary points for consideration:-"1]. Whether the respondents made out a case to dismiss the petition in respect of Sections 30 and 31 (l) (b) of Karnataka Rent Act 1999?. 2]. What Order?"

(3.) THE small Causes Court after considering the material available on file and the stand taken by both the parties in respect of the relevant provisions of the Rent Act has answered point No. l in the negative and the application filed by the petitioners is dismissed. Assailing the correctness of the impugned order passed on I. A. No. VI in H. R. C. No. 10060/2004 by the XV Addl. Small Causes Judge, Mayohall Unit, bangalore, the petitioners have presented the instant HRRP.