S LACHMAN SINGH Vs. S SATNAM SINGH

JUDGEMENT

(1.) This revision is preferred by the petitioner-tenant aggrieved by the concurrent findings of the learned Rent Controller and the Appellate Authority ordering eviction of the tenant under Section 10-C(c) of the Andhra Pradesh Buildings (Lease, Rent & Eviction) Control Act, 1960, hereinafter referred to as "the Act".

(2.) For the purpose of convenience and to avoid ambiguity in the discussion, the petitioner and the respondent herein are hereinafter referred to as "Tenant" and "Landlord" respectively.

(3.) The facts, in brief, are that the landlord under notice Ex.P.3 dated 06.04.2007 called upon the tenant to vacate the premises by specifically alleging as follows: