SHAIK ABDUL KHADER DIED Vs. ZOHRA

JUDGEMENT

(1.) Heard Sri Bajrang Singh Thakur and Sri Venkatesh Deshpande, the learned Counsel representing the parties.

(2.) The CRP is filed by the unsuccessful landlords in both the Courts below under Section 22 of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (in short referred to as 'Act' hereinafter).

(3.) The revision petitioners-landlords filed RC No.263/91 on the file of the learned IV Additional Rent Controller, Hyderabad under Section 10(2X0, 10(2)(a), 10(2)(iii) and (iv) 10(3)(c) of the Act for eviction of the respondents-tenants from the eastern portion of the house bearing M.No 11-3-798 and 799 situate at Mallepally, consisting of four rooms viz., one store room, one kitchen, one bathroom, latrine and open courtyard. Petitioner Nos.2 to 9 in R.C.No.263/91 were brought on record as legal representatives of the deceased first petitioner by virtue of the orders made by the lower Court in I.A.No.604/91. The learned Rent Controller, after recording the evidence of PWs.1 to 3, RW1 and also marking Exs.Al to A10 and Exs.B1 to B12, had ultimately arrived at the conclusion that the revision petitioners-landlords are not entitled to the relief of eviction of the respondents-tenants and had dismissed the RC by an order dated 19.2.1996 and aggrieved by the same, the landlords preferred RA No. 106/96 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad and the learned appellate authority had dismissed the appeal by an order dated 24.7.2000 and aggrieved by the same, the present CRP is filed.