VENKATALAKSHMAMMA Vs. V. BABU

JUDGEMENT

(1.) Petitioners are before this Court under Section 18 of the Court of Small Causes Act, 1964, assailing the order dated 01.09.2018 passed in Misc. No.34/2018 on the file of the 24th Additional Small Causes Judge and 22nd ACMM, Bengaluru.

(2.) The petitioners herein are the defendants and respondents are the plaintiffs in S.C.No.357/2018 filed for eviction of petitioners herein.

(3.) The parties to proceedings would be referred to as they stand in S.C.No.357/2018.