GISULAL GULABCHAND Vs. D HARINARAYANA

JUDGEMENT

(1.) Since the parties are same and the issues involved are also same in both these revisions, they are being disposed of by this common order.

(2.) C.R.P.No. 6820 of 2005 is directed against the order dated 20.10.2005 passed in R.A.No. 332 of 2001 by the Additional Chief Judge, City Small Causes Court, Hyderabad, ('the lower appellate authority', for brevity) whereby and whereunder, the order dated 23.07.2001 passed in R.C.No. 176 of 1999 by the Principal Rent Controller, Secunderabad, ('the Rent Controller' for brevity) has been confirmed and C.R.P.No. 6821 of 2005 is directed against the order dated 20.10.2005 passed in R.A.No. 329 of 2001 by the lower appellate authority, whereby and whereunder, the order dated 23.07.2001 passed in R.C.No. 216 of 1999 by the Rent Controller has been confirmed.

(3.) The petitioner in both these revisions is the tenant and the respondent in both these revisions is the landlord of the premises bearing municipal No. 7-2-861, situated at Market Street, Hyderabad comprising of the ground and the first floor (schedule premises). For the sake of convenience, the parties will be hereinafter referred to as they were arrayed before the Rent Controller in R.C.No. 176 of 1999.