RATANCHAND BHANDARI Vs. HASTIMAL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Petitioner being aggrieved by the order passed by the court below on the application preferred under Section 151 of the Code of Civil Procedure is before this court. Therein, it was prayed to draw up a decree only in respect of the relief granted under Section 27 (2) (r) of the Karnataka Rent Act and that he is not pressing the petition under Section 27 (2) (a) of the Karnataka Rent Act.

(3.) The petitioner who is the landlord, instituted HRC No.78/2016 which came to be disposed off by order dated 11.11.2016 and the Rent Control Court while disposing off the petition was pleased to pass a judgment in the following terms:-