DANDAMUDI SOBHANACHALAPATHI RAO Vs. KAKI VISWESWARA RAO

JUDGEMENT

(1.) CRP No.3473/99 is filed under Section 22 of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, in short hereinafter called as "Act", as against an order in RCA No. 12/96 on the file of appellate authority under the Act-Principal Senior Civil Judge Rajahmundry, reversing an order made in RCC No.33/89 on the file of Rent Controller-Principal District Munsif; Rajahmundry. CRP No.3594/99 is filed under Section 22 of the Act as against an order made in RCA No. 11/96 on the file of appellate authority reversing the order in RCC No.32/89 on the file of Rent Controller-Principal District Munsif, Rajahmundry.

(2.) Both RCA Nos. 11/96 and 12/96 were disposed of by the appellate authority by a common order dated 7-7-1999 and hence for the purpose of convenience, a Common Order is being made in these two civil revision petitions also.

(3.) The pleadings of the respective parties in both RCC No.32/89 and 33/89 are almost similar. But, however for the purpose of convenience, the allegations made in the respective pleadings are also dealt with.