A SUDHAKAR Vs. A SARVESWAR RAO

JUDGEMENT

(1.) Heard Sri R. Narasimha Reddy and Smt. Vijaya Lakshmi, the Counsel representing the respective parties.

(2.) The unsuccessful tenant-5th respondent in R.C.No.244/94 on the file of Additional Rent Controller, Secunderabad, is the revision petitioner. The other tenants- respondents 1 to 4 in R.C. No.244/94 are shown as respondents 2 to 5 in the civil revision petition and the landlord is the 1st respondent. The landlord filed RC No.244/94 on the ground of obtaining alternative accommodation and also the tenants ceasing to occupy the premises.

(3.) The parties are referred to as 'landlord' and 'tenants' for the purpose of convenience.