HAZARA BIBI Vs. B MANGARAJU

JUDGEMENT

(1.) All these Civil Revision Petitions involve a common question of law and the facts and thus, they were taken up for hearing together and are being disposed of by this common judgment.

(2.) The tenants are the petitioners in these civil revision cases. The respondents are Landlords. They purchased the premises occupied by different petitioners as tenants by reason of the registered sale deed dated 7-12-1984.

(3.) Petitions were filed for eviction of the said tenants by the Landlord purported to be in terms of Section 10(3) of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for brevity, hereinafter referred to as "Rent Control Act"). Apart from defences in all the cases taken in individual cases, the main defence of the petitioners was that landlords are not entitled to maintain the aforementioned petitions for eviction.