MAROTIRAO BHAVRAO Vs. KASHINATH SINGH GANGUSINGH RAUT

JUDGEMENT

(1.) THESE three revision applications are preferred by three tenants of the same landlord under the provisions of Section 26 of the hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 challenging their eviction from the respective suit premises in their possession as tenants.

(2.) THE one question which is involved in these three petitions is common to all the three petitions, but the third Petition, namely Civil Revision application No. 627/89 raises for itself only, one more question about the willful default on the part of the tenant in payment of rent. The first question will be taken up for consideration and consequent decision, in the first instance, and would naturally dispose all the three applications as regards the said question and the remaining part of the Judgment with regard to the question of willful default would dispose of the last of the revision application being Civil revision application 627/89.

(3.) THE facts necessary for the purpose of consideration of the question are in a narrow compass and can be stated shortly as follows:-