GURRAMPADI ANNAMA RAJA Vs. PATHAKAMOORI MALYADRI

JUDGEMENT

(1.) THE Civil Revision Petition under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act 1960 (for short, 'the Act') is directed against the judgment and decree in R.C.A.No.4 of 2004, dated 06-03-2006 passed by the Principal Senior Civil Judge, Ongole, dismissing the appeal and confirming the order passed by the Rent Controller-cum-Principal Junior Civil Judge, Ongole, dated 26-08-2003 in R.C.C.No.3 of 2002, rejecting the claim of the petitioner seeking the eviction of the respondent from the leased out premises.

(2.) FOR the sake of convenience, the parties hereinafter are referred to as they are arrayed before the Rent Controller.

(3.) THE respondent resisted the claim of the petitioner and filed counter referring to the earlier litigation, and contended that the petitioner got sufficient properties; that the premises is not required by her for running electronic shop and that it is not fit for that purpose.