H.A. SOMASEKHARAIAH Vs. K. SUBBARAYAPPA

JUDGEMENT

(1.) THESE two petitions have been filed being aggrieved by the order passed by the Chief Judge, Small Causes Court, Bangalore in H.R.C. No. 761/90 dated 26.9.2002. Hence, they are taken up together for disposal.

(2.) H .R.R.P. No. 58/03 is filed by the tenant being aggrieved by the order passed by the trial Court in allowing the petition under Section 27(2)(a) of the Karnataka Rent Act, 1999 and H.R.R.P. No. 57/03 is filed by the landlord being aggrieved by the order of dismissal of the grounds raised by the petitioner under Section 27(a)(2)(c)(1) and (i) of the Karnataka Rent Act of 1999.

(3.) HEARD the Counsel for the respective parties in both the cases.