NEMANI SURYANARAYANA Vs. WILFRED KOLADY RABINDRANADTH

JUDGEMENT

(1.) The revision petitioner before this Court is an unsuccessful tenant against whom two concurrent orders were passed in R.C.C.No.13 of 2014, dated 11.08.2017, passed by the learned Special Officer Cum Principal Junior Civil Judge, Kakinada and in R.C.A.No.8 of 2017, dated 07.06.2019, passed by the learned Rent Appellate Controllercum-Principal Senior Civil Judge, Kakinada respectively. Both the cases in the lower Courts went against tenant and in favour of the landlord. The tenant was directed to evict and handover the premises. Questioning the same the present Civil Revision Petition is filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1990 (in short "the Act").

(2.) This Court has heard Sri V.R.N. Prashanth representing Indus Law Firm for the revision petitioner and Sri S. Subba Reddy representing the respondents.

(3.) For the sake of convenience, the facts and parties are referred to as arrayed in the Civil Revision Petition.