Ashok Kumar Ganguly, J. - (1.) Leave granted.
(2.) In this appeal the judgment and order dated 12.11.2007 of a learned Single Judge of the High Court of Karnataka in revisional jurisdiction in H.R.R.P. No. 60 of 2007, under Section 46(1) of the Karnataka Rent Act, 1999 has been impugned.
(3.) The revisional petition was filed by Mrs. Zakiya Begum and two others assailing the order dated 18.1.2007, passed by the Learned XVth Additional Small Causes Judge, Mayo Hall Unit, Bangalore on I.A. No. 8/2006 filed by the tenants, respondents herein.;