LAWS(APH)-2010-11-75

YASHODA DEVI SARADA Vs. POORNIMA DRESSES

Decided On November 11, 2010
YASHODA DEVI SARADA Appellant
V/S
POORNIMA DRESSES, HYDERABAD Respondents

JUDGEMENT

(1.) This revision petition has been filed by the land ladies questioning the orders dated 05.06.2008 passed by the Additional Chief Judge, City Small Causes Court, Hyderabad, in R.A. No. 163 of 2005, confirming the orders passed by the III Addl. Rent Controller, Hyderabad, in R.C. No. 401 of 2001, dated 11.07.2005.

(2.) It is not in dispute that Smt. Sukhibai Sarada was the original owner of the petition schedule property. The Petitioners herein are the daughters-in-law of the said Sukhibai Sarada. The sole Respondent herein is the tenant. The said Sukhibai Sarada died on 21.07.2001. Thereafter, the Petitioners herein filed the petition under Sections 10(2)(i) and 10(3)(a)(iii)(b) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act') seeking eviction of the tenant on the ground of willful default and also for bona fide requirement of the petition schedule premises.

(3.) The case of the Petitioners/land ladies is that they have acquired the petition schedule property under a registered Will dated 17.04.2000 executed by Smt. Sukhibai Sarada. There are three floors in the petition schedule building, which is on the main road in Sultan Bazar, Hyderabad, and the ground floor is occupied by the tenant. The tenant has been doing business in Hosiery and Garments under the name and style