SAGGURTHI RAJA RAO Vs. ANUMOTHU SOMA SATYANARAYANA

JUDGEMENT

(1.) Heard Sri R.M.K. Kishore, the learned Counsel for the Revision Petitioner and Sri T. Veerabhadrayya, the learned Counsel representing the respondent.

(2.) The Revision Petitioner is the respondent-tenant in R.C.C. No. 31/90 on the file of Rent Controller-Principal District Munsif, Eluru and the respondent in C.M.A.No. 4/98 on the file of appellate authority-Senior Civil Judge, Eluru and the present Civil Revision Petition is filed as against a reversing order, the appellate authority allowing the appeal on the ground that the Revision Petitioner-tenant secured alternative accommodation under Section 10(2)(v) of the A.F. Buildings (Lease, Rent and Eviction) Control Act, 1960, in short referred to as "Act" hereinafter.

(3.) For the purpose of convenience, the parties are referred to hereinafter as landlord-petitioner and tenant-respondent as arrayed in the R.C.C.