K A RAMESH Vs. SUSHEELA BAI

JUDGEMENT

(1.) Leave granted.

(2.) With the consent of learned Counsel for the parties the appeal was finally heard today and is being disposed of by this order.

(3.) The appellants are the tenants in the premises situated at Secunderabad in Andhra Pradesh. Provisions of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 ('the Act' for short) govern the relationship between the appellant-tenants and the respondent-landlords.