ENGLAJ PERSHAD Vs. MUNNALAL

JUDGEMENT

(1.) The unsuccessful landlord in both the Courts below had filed the present C.R.P. under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, in short referred to as "Act" hereinafter.

(2.) At the outset, it may be stated that the landlord filed C.M.P. No.22116/2001 for reception of additional evidence at the revisional stage and also the tenant filed two applications in C.M.P. Nos.20306/2001 and 21063/2001 for reception of additional evidence and as far as these applications are concerned, both the Counsel had stated that they have no objection for receiving this additional evidence at the revision stage. Hence, all the C.M.Ps. are allowed.

(3.) The landlord filed R.C.No.703/94 on the file of the I Additional Rent Controller, Hyderabad, on the grounds of wilful default, sub-letting, securing alternative accommodation, bona fide requirement and change of user and the learned Rent Controller, after recording the evidence of P.W.I to P.W.3, R.W.1 to R.W.3, Exs.A.l to A. 11 Exs.R.1 to R.19 and also Ex.X.l had arrived at a conclusion that none of the grounds for eviction were established and had accordingly dismissed the eviction petition in R.C.No.703/94 by an order dated 31.3.1997 and the landlord aggrieved by the same, had preferred R.A.No.110/97 on the file of the Additional Chief Judge, City Small Causes Court at Hyderabad, which was also dismissed by an order dated 12.7.2000 and aggrieved by the same, the landlord filed the present C.R.P.