MOHD SAQAWATH ALI BHAKSHI Vs. SHAIK MOHD IQBAL

JUDGEMENT

(1.) This revision is directed against the judgment dated 15.03.2010 passed in R. A. No. 35 of 2009 by the Additional Chief Judge, City Small Causes Court, Hyderabad ('the lower appellate authority', for brevity), whereby and whereunder, the order dated 10.12.2008 passed in R. C. No. 197 of 2006 by the II Additional Rent Controller, Hyderabad ('the Rent Controller', for brevity) was confirmed.

(2.) The petitioner herein is the landlord and the respondent herein is the tenant of the mulgi bearing municipal No. 9-4-76/1/6 situated at Toli Chowki Main Road, Hyderabad (petition schedule mulgi). For the sake of convenience, the parties will be hereinafter referred to as they were arrayed before the Rent Controller.

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