SHAIK ABDUL SHUKUR Vs. TUMULURI RAMAVADHANI

JUDGEMENT

(1.) The petitioner seeks to assail the Order dated 18-02-2000 passed by the learned Principal Senior Civil Judge, Ongole, in R.C.A.NO. 1 of 1999.

(2.) The revision petitioner is the respondent in the said Appeal. The respondent herein is the petitioner in R.C.C.No. 25 of 1995 filed before the Principal Junior Civil Judge-cum-Rent Controller, Ongole, seeking eviction of the respondent therein the revision petitioner. It is better to refer the parties as they were originally arrayed so as to avoid confusion.

(3.) The petitioner filed the petition in R.C.C. 25 of 1995 seeking eviction of the respondent on the ground that the respondent committed wilful default in paying the rents from October, 1994 to March, 1995 (inclusive of both the months). That eviction petition was resisted by the respondent on the ground that he encroached the petition schedule site about 33 years back along with some other sites and put up a thatched shed thereon; and that he had been living in the said shed by paying municipal taxes and thereby perfected his title over the property in dispute by means of adverse possession; and that there has been no landlord and tenant relationship between the parties inter se.