V.N. NAGARAJ S/O LATE V. NARAYANA SWAMY, SRI V.N. SURESH BABU S/O LATE V. NARAYANA SWAMY, V.N. KUMAR S/O LATE NARAYANASWAMY AND SMT. V.N. NAGAMANI D/O LATE V. NARAYANASWAMY W/O LATE C.L. ASHWATH Vs. K.V. SRINIVASA S/O VENKATANARASIMHAIAH

JUDGEMENT

(1.) THOUGH the matter is listed for admission by consent of both the counsel, it is taken up for final hearing and disposed of.

(2.) THIS revision petition is filed by the unsuccessful tenants under Section 115 of C.P.C. to set aside the order passed by the Principal District Judge, Kolas in R.R. No. 6/2004 dated 30th March 2007, so also the judgment and Decree passed by the Principal Civil Judge (Jr. Dn.) J.H.F.C, Chickaballapur in H.R.C. No. 11/91 dated 30th March, 2004.

(3.) HEARD the arguments of learned Counsel for both the parties and perused the records.