K URMILA Vs. RAM KUMAR VERMA

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal by the tenant against the judgment of the learned Single Judge of the High Court of Andhra Pradesh in Civil Revision Petition No. 56 of 1994 dated 6-3-1997. By that judgment, the learned Single Judge reversed the concurrent findings of the appellate authority as well as the Rent Controller and ordered the eviction petition in favour of the respondent-landlord.

(3.) The eviction application was filed by the respondent against appellants in the year 1985 on three grounds namely wilful default, bona fide requirement for self-occupation and sub-letting. The learned Rent Controller by his judgment dated 31-7-1988 dismissed the eviction application.