V K RAMA SETTY Vs. A GOPINATH

JUDGEMENT

(1.) IN this petition the Order dated 6-12-1990 passed by the chief judge of small causes, bangalore, in misc. No. 670 of 1982 filed under Section 144 (1) read with Order 21, rule 99 of the Civil Procedure Code by petitioner-v. k. rama setty against respondent-a. Gopinath has been challenged.

(2.) PETITIONER rama setty in his misc. Petition filed under Order 21, rule 99 read with Section 144 (1) read with Section 151 of the Civil Procedure Code prayed for possession (restitution) of the schedule premises which is the upstairs portion of the premises bearing No. 7, thim- marayasetty lane, nagarthapet lane, bangalore-2.

(3.) IT bears repetition. The present revision petition in which I am going to pass the present Order is h. r. r. p. No. 254 of 1992.