CHINNVA RAJU B Vs. B V RAMA RAO

JUDGEMENT

(1.) This Revision is directed against an order passed in I.A.No. 217 of 1998 in R.C.A. No. 27 of 1995 on the file of the Principal Senior Civil Judge, Visakhapatnam dated 22-1-1998.

(2.) The Revision Petitioner filed an application I.A.No. 217 of 1998 in R.C.A. No. 27 of 1995 under Section 25 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Rent Control Act') to appoint an Advocate- Commissioner for verification of the State Bank of India and Treasury records as per the enclosed Xerox copy of chalan receipt for the month of June 1988 bearing No. 977 in order to know whether the petitioner deposited rent for June 1998 in the interest of justice and equity. The Court below by order dated 22-1-1998 had dismissed the said application as not maintainable under Section 25 of the Rent Control Act. Aggrieved by the said order the present Revision is filed.

(3.) Sri Ramgopal, the learned Counsel appearing for the Revision Petitioner had made elaborate submissions both on the maintainability of the revision and also on merits of the matter. The learned Counsel had drawn my attention to Section 22 of the Rent Control Act, which reads as follows: