MOTAMARRI VENKATA SESHAVATARAM Vs. DEVATA SITA

JUDGEMENT

(1.) Special leave granted. Heard learned counsel for the parties.

(2.) We are satisfied that the appellant has given satisfactory reason for the irregular deposit of rent. So wejudge on 2/11/1982 and by the Rent Controller on 20/08/ set aside the orders passed by the High court on 26/06/1986, by the Subordinate 1981 and condone the delay in depositing the rents in court. The case is remanded to the Rent Controller to dispose it of in accordance with merits within four months. The appeal is accordingly allowed. No costs.