Ranganatha G vs K C Surendra Shetty
2023 Latest Caselaw 3109 Kant

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                                                       NC: 2023:KHC:19777
                                                          CRP No. 329 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF JUNE, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CIVIL REVISION PETITION NO. 329 OF 2022 (SC)

                   BETWEEN:

                   1.    RANGANATHA G.,
                         AGED 52 YEARS
                         S/O LATE R. GUNDAPPA SHETTY
                         R/AT NO.132, CH-24,
                         DR. AMBEDKAR ROAD,
                         KRISHNAMURTHYPURAM
                         MYSURU - 570 004.
                                                             ...PETITIONER

                            (BY SRI. D.G.CHINNAPPA GOWDA, ADVOCATE)
                   AND:

                   1.    K.C. SURENDRA SHETTY
                         AGED 71 YEARS
                         S/O LATE K.V. CHINNAVENKATAPPA SHETTY
Digitally signed
by SHARANYA T            R/AT NO.3/A, DAYAMARGA
Location: HIGH           SIDDHARTHANAGAR
COURT OF                 MYSURU - 570 011.
KARNATAKA
                                                              ...RESPONDENT

                    (BY SRI. Y.K.NARAYANA SHARMA, ADVOCATE [THROUGH VC]
                                 AND SRI Y.V.PRAKASH, ADVOCATE)

                       THIS CRP IS FILED UNDER SECTION 18 OF THE SMALL
                   CAUSES COURTS ACT 1964, AGAINST THE JUDGMENT AND
                   DECREE DATED 21.02.2022 PASSED IN SC.NO.40/2017 ON
                   THE FILE OF THE PRINCIPAL JUDGE, COURT OF SMALL
                   CAUSES, C/C OF ADDITIONAL COURT OF SMALL CAUSES,
                   MYSURU, PARTLY DECREEING THE SUIT FOR VACANT
                   POSSESSION.
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                                      NC: 2023:KHC:19777
                                          CRP No. 329 of 2022




     THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:

                           ORDER

This matter is listed for admission. Heard the learned

counsel appearing for the petitioner and the learned counsel

appearing for the respondent.

2. This petition is filed challenging the order passed by

the Additional Small Causes & Senior Civil Judge at Mysuru, in

S.C.No.40/2017 dated 21.02.2022.

3. The learned counsel appearing for the petitioner

tendered the arrears of rent of Rs.54,250/- to the learned

counsel appearing for the respondent before the Court. The

learned counsel for the respondent acknowledged the same.

4. The learned counsel for the petitioner sought six

months time to quit and vacate the premises on or before

31.12.2023.

5. The learned counsel for the respondent submits

that the rent paid is only Rs.350/- per month towards arrears

and he has to pay the rent at the rate of Rs.1,200/- per month,

as determined for the future period from 01.06.2023 to

NC: 2023:KHC:19777 CRP No. 329 of 2022

31.12.2023, the same has been agreed by the learned counsel

for the petitioner.

6. In terms of the settlement arrived between the

parties before this Court orally, the petition stands disposed of.

Six months time is granted to quit and vacate the premises and

no further time will be granted to the petitioner herein and the

petitioner herein also to file an affidavit with an undertaking to

quit and vacate the premises on or before 31.12.2023 and

going to pay rent of Rs.1,200/- per month from 01.06.2023 to

31.12.2023.

7. The learned counsel for the petitioner also submits

that today itself he is going to file an affidavit with undertaking.

8. Accordingly, the petition stands disposed of.

Sd/-

JUDGE CP