M A RAZAK Vs. S LINGAPPA

JUDGEMENT

(1.) This civil revision petition is directed against the judgment dated 17.9.2010 passed in R. A. No. 44 of 2010 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, whereby and whereunder the Appellate Court has confirmed the order dated 22.12.2009 passed by the Rent Controller in R. C. No. 265 of 2007 on the file of IV Additional Rent Controller, Hyderabad.

(2.) The parties will be referred to as they are arrayed before the learned Rent Controller for the sake of convenience.

(3.) The petitioner's specific case is that he is the owner of the petition schedule premises and that the respondent is the tenant paying monthly rent of Rs. . 1,385/-excluding the electricity charges and property tax. In fact, the father of the respondent had obtained the petition schedule premises on rent on 01.6.1992 and deposited a sum of Rs. . 15,000/- towards security deposit which is refundable. The respondent started doing business in eggs. Rental deeds were executed on 01.6.1992 and subsequently on 02.6.2004. The petitioner's case is that he became old and that his son obtained Diploma in. Computers and that ho is an unemployee and that the schedule mulgi and the adjacent mulgi are required for running Internet Cafe. Accordingly, the petitioner got issued legal notice dated 23.4.2007 requesting the respondent to vacate the schedule mulgi. As the respondent failed to comply with the request, he filed the rent control case under Section 10(3)(iii)(a)(b) of the A. P. Buildings (Lease, Rent and Eviction) Control Act, 1960, seeking eviction of the respondent.