K SANTOSH Vs. M NARSING RAO

JUDGEMENT

(1.) This revision is filed by the tenant aggrieved by the judgment dt. 6.7.2010 passed by the learned Additional Chief Judge, City Small Causes Court, Hyderabad in R.A. No. 135 of 2010, whereby the learned Judge dismissed the appeal confirming the order in R.C. No. 107 of 2008 dt. 29.3.2010 passed by the III Additional Rent Controller, Hyderabad.

(2.) For the sake of convenience, the parties will be referred as landlord and tenant.

(3.) The landlord filed R.C. No. 107 of 2008 against the tenant seeking his eviction from the petition schedule premises under Section 10(2)(i) of the A.P. Building (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act') on the ground that he committed wilful default in payment of rents from January, 2005 till filing of the eviction petition and the schedule premises is required under Section 12(1) of the Act on the ground that the schedule premises is in dilapidated condition and it requires reconstruction.