MIRZA BASHARATH ALI KHAN Vs. P JAGANNATH RAO

JUDGEMENT

(1.) THIS revision petition arises out of the order dated 03.11.2005 passed in R.A. No.111 of 2001 by the Additional Chief Judge, City Small Causes Court, Hyderabad (hereinafter referred to as appellate authority), whereby and whereunder the learned appellate authority reversed the eviction order passed by the Principal Rent Controller, Hyderabad, in R.C. No.776 of 1995, dated 30.12.2000, whereunder the petition filed by the petitioner herein, for evicting the respondent herein was allowed.

(2.) THE brief facts of the case necessary for disposal of this revision as could be gathered from the pleadings and evidence of the parties are as follows.

(3.) THEN the petitioner filed O.S. No.3035 of 1979 on the file of the VIII Assistant Judge, City Civil Court, Hyderabad, seeking eviction of the respondent from the petition schedule property. However, the said suit was dismissed on 17.08.1982 (Ex.B4) and no appeal was filed against the said judgment.