J R RAMESH KUMAR Vs. N PRABHAKAR RAO

JUDGEMENT

(1.) Revision Petitioner is the landlord. He filed R.C.No. 355 of 1980 on the file of the Principal Rent Controller, Secunderabad for eviction against the respondent-tenant under Section 10 (2)(i) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Rent Control Act') on the ground that the tenant committed wilful default, unauthorized sub-lease of a portion of the petition schedule premises and also on the ground of bona fide requirement of residential portion of the petition schedule premises for personal occupation and also on the ground that the landlord requires the non-residential portion for the purpose of business which he is carrying on as on the date of application.

(2.) For the sake of convenience the revision petitioner would be referred to as 'landlord' and the respondent as 'tenant'.

(3.) The factual matrix leading to the filing of the revision petition is set out as hereunder:- The revision petitioner is the landlord of the building bearing Municipal Assessment No. 7-3-181 to 183 and 209 situate at Ghasmandi, Secunderabad. A portion of the said building comprising of Municipal Assessment No. 7-3-183 consisting of four rooms is leased out to the tenant and the tenancy is month to month. The landlord filed the eviction petition in R.C.No. 355 of 1980 on the file of the Principal Rent Controller under Sec.l0(2)(ii)(a), (3) (a) (i) (b) and 10 (3)(iii)(a) of the Rent Control Act. The grounds of eviction are that the tenant committed wilful default, unauthorized sub-lease of a portion of the petition schedule premises and that the landlord requires the non- residential premises for the purpose of his business, which he is carrying on, as on the date of the application.