- (1.) THIS is landlord's revision petition filed under Section 46 (1) of the Karnataka Rent Act, 1999 (in short 'the Rent Act') challenging the order dated 20-8-2005 passed on I. A. No. III filed by the l. Rs. , of the tenant under Section 5 (1) of the Karnataka Rent Act, in HRC No. 299/2003 on the file of the II Additional Small Causes Judge at Bangalore City.
(2.) THE Petitioners/landlords are represented by Sri A. V. Gangadharappa. The Respondents/l. Rs of the tenant are represented by Sri. V. Vishwanath.
(3.) WITH the consent of the learned Counsel for the parties, heard arguments for final disposal.;