RAJA RAMAIAH Vs. KOMANDURU KRISHNASWAMI

JUDGEMENT

(1.) This Civil Revision Petition arises out of proceedings started on a petition filed under section .10 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter called the Act) by the landlord for eviction of the tenant of his building on the grounds of(.l) wilful default in payment of rent, (2) bonafide requirement of the building by the landlord for carrying out repairs, and (3) that the respondent committed some acts of waste which are likely to impair the value and utility of the building.

(2.) The Rent Controller (District Munsif, Nellore) finding that there is wilful default in payment of rent, ordered eviction. Against the said order of the Rent Controller, the tenant preferred an appeal in the Court of the subordinate Judge, Nellore. The learned Subordinate Judge disposed of the appeal dismissing it by merely stating as follows : "Arrears of rent not paid. Appeal dismissed with costs."

(3.) Against the said judgment of the learned Subordinate Judge, the tenant has preferred this Civil Revision Petition.