RAGHAVENDRA PRASANNA COFFEE CLUE Vs. VENKATA RAO

JUDGEMENT

(1.) This revision petition is by the tenant and is directed against the order dt. 3-1-1977 passed by the First Addl Civil Judge, Bangalore City, on IAs.-III and IV in HRC 2020 of 1976.

(2.) The tenant in this cade filed an application before the learned Civil Judge under S.43 of the Karnataka Rent Control Act, 1961 (hereinafter referred to as 'the Act') by which he submitted that the respondent in the application, his landlord, had removed electrical wires of the pumpset and had stopped supply of water through well on 14-11-76 to the suit shop paralysing the business of the petitioner. He prayed that the landlord should be directed to restore the same. The application was instituted on 16-11-1976 and the Court issued interim order directing the landlord to restore the amenity. The landlord filed IA-III lor vacating the interim exparte order passed on IA-I in the case directing him to restore the supply of water.

(3.) The applicant-tenant further submitted IA-IV praying for permission to get restoration of water supply to the premises done by himself at the cost of the landlord.