MANTA SUBBARAMAYYA Vs. BATCHU NARASIMHA SWAMY

JUDGEMENT

(1.) These three Civil Revision Petitions are directed against the common order passed by the Learned Subordinate Judge. Nellore in C. M. A. Nos. 5, 6 and 7 of 1970, setting aside the common order passed by the Rent Controller staying the Rent Control Petitions, till the disposal of O. S. No. 99 of 1967 on the file of the Subordinate Judges Court. Nellore.

(2.) The material facts, giving rise to these petitions, are as follows: The petitioners in all these C. R. Ps. are tenants and the respondents, who are common to all there C. R. Ps. are the landlords, Respondents purchased the suit building by means of a registered sale deed dated 6-9-1968 for Rs. 47,500.00 from Pateti Radhayya and Paritala Kanakamma. Petitioners are in occupation of three different portions of the said building as tenants. petitioners were informed of the sale in favour of the respondents and the petitioners continued to pay the rents to the respondents. after execution of the sale deed in their favour in respect of the said building.

(3.) Respondents filed rent control petitions against the petitioners for their eviction on the ground that the respondents bona fide required the building for carrying on their existing and expanding business.