N ESWARI Vs. K SWARAJYA LAKSHMI

JUDGEMENT

(1.) Leave granted.

(2.) We are invited in this appeal to decide whether the High Court was justified, in the facts and circumstances of the present case in its revisional jurisdiction, in re-appreciating the facts and setting aside the order of the Rent Controller, Vijayawada dated 31st of October, 2001 and the order of the Appellate Authority, Vijayawada dated 21st of December, 2005.

(3.) In our view, the High Court was not justified in interfering with the concurrent findings of fact arrived at by the Courts below.