KAKARAPARTHI KRISHNAMURTHY Vs. MADDULA NARAYANA RAO

JUDGEMENT

(1.) JUDGMENT The civil revision petition is filed by the unsuccessful tenants in both the Courts below under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, in short referred to as "Act" hereinafter.

(2.) The respondent in the civil revision petition is the landlord and the petitioner in RCC. It is pertinent to note that a common judgment was delivered in RCC No.76, 84, 77/84 and 90/84 by the learned Rent Controller, Rajahmundry by "order dated 16-7-1996 and as against the said orders of the eviction RCAs.32, 33 and 34 of 1996 were filed on the file of appellate authority-Principal Senior Civil Judge, Rajahmundry which were also dismissed by a common order dated 4-7-2000 and the tenants in RCC No.90/84 as appellants in RCA No.33/96 had preferred the present civil revision petition. It is represented that as far as the other matters are concerned, the orders of eviction made by the appellate authority became final.

(3.) For the purpose of convenience, the Revision Petitioners will be referred to as "tenants" and the respondent will be referred to as "landlord".