PYARI BAI Vs. TADEKA GOWRAMA

JUDGEMENT

(1.) This revision petition arises out of an application for eviction of a tenant made under Section 10 of Andhra Pradesh Building (lease Rent and Eviction Control) Act, 1960 hereinafter referred to ass the Act. In her application for eviction. of the tenant on the grounds, She sought the eviction of the tenant on the ground of her personal requirements of the building for the commencement of the business in copper and brassware. She also alleged that the tenant was guilty of wilful default in the payment of the rent and that the tenant had in fact secured alternative accommodation.

(2.) The tenant whom the petition was laid died on 9/12/1967. His wife was brought on record and has resisted the application. At her instance a person said to be her adopted son was also added as party respondent.

(3.) The application was made several years ago and the proceedings have dragged on their weary length for the considerable time. The pleading of the respondent was filed as long as 29/05/1963. A further plea was set up by way of amendment and the tenant stated that the hardship accruing to him by eviction out weight the advantage gained by the land lady as a result of eviction. The tenant was allowed to raise additional pleas in reply to the rejoinder filed by the land lady.