RIYAZ AHAMED Vs. LALITHA BAI K

JUDGEMENT

(1.) The petitioner is before this Court challenging the order dated 20-62018 passed on IA in HRC No. 72 of 2017 on the file of Court of Small Causes at Bangalore.

(2.) The petitioner is tenant in HRC No. 72 of 2017, which is filed under Sections 27(2)(a), (r), 31(1)(a) and (c) of the Karnataka Rent Act, 1999. In the said proceedings, the petitioner herein who is tenant has filed application under section 151 of Civil Procedure Code, 1908 seeking direction to the respondent herein, who is petitioner in HRC to produce electricity bills in support of property rented to Jayaveeran and the documents relating to property in order to prove the ownership/title in respect of property No. 369, 7th Cross, B.T.S. Main Road, Bengaluru. The Trial Court by its order dated 20-6-2018 has rejected the said application which is impugned in the present petition.

(3.) Heard the learned Counsel for the petitioner and perused the petition papers.