SINGUMAHANTHI JAGANNADHA RAO Vs. PUTCHALA SURYA PRAKASA RAO

JUDGEMENT

(1.) Heard Ms. I. Maamu Vani,representing the revision petitioner and Smt. A. Padma, representing the respondent.

(2.) The Civil Revision Petition is filed by unsuccessful tenant as against the judgment of the appellate authority-Senior Civil Judge, Vizianagaram, made in R.C.A.No.3 of 1993 dated 4.8.2000. The respondent in the Civil Revision Petition- landlord filed R.C.C.No.46 of 1984 on the file of the Rent Controller-Principal District Munsif, Vizianagaram, seeking eviction of the tenant. The grounds raised by the landlord in the eviction petition are the wilful default and bona fide personal requirement. As far as bona fide personal requirement is concerned, both the Courts below had negatived the said ground, but, however, though the Court of first instance held that the tenant had not committed any wilful default, the appellate authority had reversed the said finding and had allowed the appeal directing the tenant to vacate the petition schedule premises and deliver vacant possession within three months. And aggrieved by the said reversing judgment of the appellate authority, so far it relates to the ground of wilful default is concerned, the unsuccessful tenant had preferred the present Civil Revision Petition.

(3.) The pleadings of the respective parties in RCC No.46 of 1984 are as follows: