K.T. KRISHNA SHETTY Vs. T.S. LAKSHMANAGOWDA

JUDGEMENT

(1.) The Revision Petition is admitted for hearing. With the consent of the learned counsel for the parties, the same is heard finally.

(2.) In this Revision Petition, the petitioner has assailed the validity of the judgment dated 12/04/2018 passed by the Court of Small Causes at Bangalore by which the Trial Court has directed the eviction of the petitioner from the suit schedule premises, directing him to pay a sum of Rs.90,000/- to the Respondent.

(3.) The facts giving rise to filing of this revision petition are that the Respondent is a landlord and absolute owner of the property in question. A portion of the suit Schedule property was let out by the Respondent on a monthly rent of Rs.2,350/- to the petitioner under a Rent Agreement dated 02/09/2014.