KOMMERA MALLAIAH Vs. YARLAGADDA MAHALAKSHMAMMA PILLI APPAYAMMA

JUDGEMENT

(1.) The Petitioner-tenant has the business of selling cool drinks in the petition schedule premises and the respondent landlady wants to displace him by eviction from that premises.

(2.) Several grounds were raised for the eviction on which the decision has gone against the landlady excepting one ground and that is. that she required it bonafide for the purpose of enabling her son to carry on business in the said premises. This ground found favour with the tribunals below. Hence the revision by the tenant.

(3.) The vital ground which is now raised in this revisional court by the petitioner is that subsequent to the filing of this revision, because of emergence of a new material circumstance, the respondent-landlady has no locus standi to continue the his any more.