M CHACKO Vs. YEDITHA SESHAMMA AND ANOTHER

JUDGEMENT

(1.) Petition under section 22 of A. P. Building Lease Rent and Eviction Control Act praying that the High Court to revise the order of the Court of the Principal Subordinate Judge, Kakinada, dated 15.3.69 and made in CMC No. 14 of 1968 preferred against the order of the House Rent Control-(Principal District Munsif) Kakinada in O.P. No. 37 of 1967.

(2.) This petition coming on for hearing, on Thursday, 5th; Tuesday 10th day of February, and this day upon perusing the petition; the order of the Lower Court and the record in the case and upon hearing the argument of Mr. C. Poornaiah advocate for the petitioner and M/s. K. B. Krishna Murthi and K. B. Ratnasastri, Advocate for the 1st respondent and the 2nd respondent not appearing in person or by Advocate the court made the following judgment :

(3.) Dr. Mrs. Chacko runs a nursing home at Kakinada in the premises belonging to the respondent. The latter applied for the eviction of Mr. and Mrs. Chacko citing them as respondents 1 and 2 to her petition. The case of the landlady is that she let out the premises to the husband for use as residence but contrary to the understanding, he allowed the wife to have a nursing home within the premises. The applicant for eviction also urged that she requires the use of her building for her own occupation as she is now obliged to reside as tenant in a house which is not her own. There are also other grounds urged to maintain the prayer for eviction but they are not material for the decision of the case.