GUMFABAI DATTALAL JAISWAL Vs. SURESH LAXMINARAYAN JAISWAL

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) This Civil Revision Application is filed challenging the judgment and order dated 1st October, 2009, passed by the learned Principal District Judge, Nanded in HRCA No.1/2007, arising out of the judgment and order dated 16th May, 2007 in Case No.RCA(15)18/1994 passed by the learned SDO/Rent Controller, Nanded.

(3.) It is the case of the petitioners/tenants that the respondents/landlords filed an Eviction Petition under Section 15 of the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (hereinafter to be referred to as the Rent Control Act), against the original defendants/tenants, before the SDO/Rent Controller, Nanded, on the ground of bonafide requirement of the landlord and willful default on the part of the tenants.