G KRISHNA RAO Vs. LALIT KUMAR MEHTA

JUDGEMENT

(1.) Heard Mr. Kesava Rao, representing J. Venkateswar Reddy, representing the revision petitioner and Mr. Vilas V. Afzulpurkar, representing the respondent.

(2.) At the outset, I may state that in the prior round of litigation in Civil Revision Petition No.4136 of 1998, it was observed:

(3.) The dispute is between the landlord and the tenant in a rent control proceeding relating to the excess delivery in execution of an order of eviction. The main contention of the respondent, who filed E.A.12 of 1998 in E.P.No.3 of 1998 in R.C.No.94 of 1981, on the file of the XVIII Junior Civil Judge-cum-Additional Rent Controller, Secunderabad, is that the order of eviction was made in relation to shed portion only and the excess delivery relates to the two rooms which are, in fact, away from the said portion.