K THIMMEGOWDA Vs. B S NAGARAJ RAO

JUDGEMENT

(1.) THIS is the defendant's second appeal against the concurrent findings recorded by the Courts below that the plinth area of the schedule property is more than 14 Sq. Meters and therefore, the Karnataka Rent Act, 1999 is not applicable and hence, the defendant is liable to be ejected from the schedule property.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE subject matter of the suit is a shop premises bearing No. 6 comprised in Sathyaprakash building/complex bearing K. Ho. 4488 and A. R. No. 5693, situated at Bus stand road, Hassan City.