ZUBEDA BEGUM Vs. MOHD JUNAID QURESHI

JUDGEMENT

(1.) This revision is directed against the judgment dated 16.07.2010 passed in R. A. No. 132 of 2010 by the Additional Chief Judge, City Small Causes Court, Hyderabad ('the lower appellate authority', for brevity), whereby and whereunder, the order dated 04.12.2009 passed in R. C. No. 552 of 2006 by the Principal Rent Controller-cum-XII Junior Civil Judge, Hyderabad ('the Rent Controller', for brevity), was confirmed.

(2.) The petitioner herein is the landlady and the respondent herein is the tenant of the premises bearing municipal No. 18-8-241/108 and 109 admeasuring 230 square yards situated at Moinbagh, Hyderabad (petition schedule premises). For the sake of convenience, the parties will be hereinafter referred to as per their array before the Rent Controller.

(3.) The brief facts of the case are as follows: