- (1.) Leave granted.
(2.) Since the issue involved in this appeal lie in a narrow compass, by consent of both the learned Counsel, the matter is taken up for final hearing.
(3.) The appellant is the tenant of a business premises measuring 4000 Sq. fts. situated at No. 1133, HAL 2nd Stage, Corporation Ward No. 74, Bangalore. The appellant is the defendant before the trial court.;