K N MURTHY Vs. SURENDER BANTIA PREMRAJ SURENDER

JUDGEMENT

(1.) Heard both sides.

(2.) This revision is filed challenging the order dated 02.12.2019 passed in IA.No.451 of 2019 in OS.No.230 of 2019 of the IX Additional Chief Judge, City Civil Court, Hyderabad, to the extent it went against the petitioners.

(3.) It is not in dispute that in para 5 of the said order, the Court below had also mentioned that the petitioners are entitled to rents for the month of November 2018. But in the last part of the said order, by oversight the Court below appears to have omitted to mention the said fact and only directed the respondents to pay rents from December 2018.