THANGAPAZLAM Vs. B. SANTHOSH KUMAR

JUDGEMENT

(1.) The petitioner is before this Court under Section 18 of the Small Causes Courts Act, 1964, assailing the judgment and decree dated 29.06.2019 passed in S.C.No.15275/2018 on the file of the V Additional Small Causes Judge and XXIV ACMM, Bangalore.

(2.) The respondent/plaintiff filed S.C.No.15275/2018 against the petitioner/defendant praying for judgment and decree to evict the defendant from the schedule property and to hand over vacant possession of the schedule property to the plaintiff.

(3.) For the sake of convenience the parties are referred to as per their ranking before the Court below.