(1.) THE petitioner being aggrieved by the order of the Trial Court dated 1 -8 -2009 directing the petitioner to vacate and deliver the vacant possession of the petition schedule property in favour of the respondent within two months from the date of order, has preferred this petition.
(2.) THE respondent -landlord has filed an eviction petition in H.R.C. No. 29 of 2009 seeking eviction of the petitioner from the petition schedule property under Section 27(2)(a) and (r) of the Karnataka Rent Act, 1999 (hereinafter referred to as 'Act' for short).
(3.) NOW the petitioner has deposited upto date rent and it covers the rent upto October 2009 and she has to pay the rent of November 2009 on or before the 10th of December, 2009.