GOPISETTY SHANKARAIAH Vs. RAVI CO

JUDGEMENT

(1.) Heard the learned Counsel on record and perused the material available on record.

(2.) The revision petition is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 as against the reversing judgement made in RA No.260 of 1995 on the file of the Additional Chief Judge, City Small Causes Court at Hyderabad.

(3.) Originally, RC No.50 of 1992 on the file of the Principal Rent Controller, Secunderabad was filed by one Gopishetty Shankaraiah, who died pending the RC and petitioners 2 to 5 were added as legal representatives of the said Shankaraiah in IA No.430 of 1993. The eviction petition was filed by the revision petitioners-land lords on the grounds of wilful default and also bona fide requirement. The Court of first instance after appreciating the evidence of PW1, PW2 and RW1, RW2 and also Ex.P1 to P8 and Ex.R1 to R15 came to the conclusion that the landlords are entitled to the relief on both the grounds. Tenants, aggrieved by the same, had preferred RA No.260 of 1995 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad which was allowed by the appellate authority by order dated 3-9-1989. Aggrieved by the same, the landlords had preferred the present civil revision petition.