RAMBHAROS CUT PIECE CENTER Vs. R B PATALAY

JUDGEMENT

(1.) THIS revision is directed against the order dated 13.02.2006 passed in R.A.No.58 of 2004 by the Additional Chief Judge, City Small Causes Court, Hyderabad, (lower Appellate Authority, for brevity) whereby and where under, the order dated 17.12.2003 passed in R.C.No.97 of 2001 by the Additional Rent Controller-cum- XVIII Junior Civil Judge, Secunderabad, ('the Controller', for brevity) was set aside.

(2.) FOR the sake of convenience, the parties will be referred to as they were arrayed before the Controller.

(3.) THEN the petitioners got issued a legal notice asking the respondents to furnish the particulars of payment of rents, but it was returned as the first respondent refused to receive the said legal notice. Alleging that the first respondent failed to pay rents from the month of April, 1983, upto the date of filing of the petition and thus deliberately committed wilful default, the petitioner sought eviction of the first respondent from the petition schedule premises.