PODUGU NAGARAJU Vs. M NARAYANA RAO

JUDGEMENT

(1.) This revision petition is directed against the orders of the Rent Controller, Amadalavalasa, dated 6-6-95, passed in I.A.No. 224/94 in R.C.C.No. 4/92.

(2.) The petitioner is the tenant and the respondent herein is the landlord, who filed a petition for eviction against the petitioner herein in the said R.C.C.No. 4/92 under Section 10 of the A.P. Buildings (Lease, Rent, Eviction) Control Act, 1960 (for short 'the Act'). While the said petition was pending, the tenant fell in arrears of rent, even in respect of agreed rent of Rs. 400/- p.m. The landlord-respondent filed petition under Sec. 11(4) of the Act, seeking eviction of the respondent on the ground that an earlier order in I.A.No. 51/94, dated 30-7-94 passed by the Rent Controller in respect of payment of arrears of rent by the date fixed by the Rent Controller, was violated by the petitioner. Under the previous order dated 30-7-1994, the Rent Controller directed that the tenant shall deposit the arrears of rent on or before 12-8-94 and that he shall continue to deposit the agreed rent thereafter, every month. The landlord came up with the present petition alleging that the tenant has failed to carry out the earlier orders in respect of payment of rent.

(3.) A counter was filed on behalf of the tenant-petitioner herein denying the allegations and stating that the respondent was not in arrears of any rent and that he has been depositing the rent regularly.