NIZAMUDDIN MOHD Vs. MOHAMMAD ABDUL KHADER

JUDGEMENT

(1.) The two revision petitions were heard together, as the same point is involved.

(2.) The respondent in the two revision petitions filed O.S.Nos.908 and 909 of 1979 on the file of the Vth Additional Judge, City Civil Court, Hyderabad for possession of the ground floor and 1st floor of the premises bearing No. 5-8-528/A situated at Abids, Hyderabad. Admittedly, the revision petitioner is the tenant of the respondent herein in the ground floor and 1st floor of the said premises belonging to the respondent herein. Two suits were filed, as separate rent deed was executed for each of the premises.

(3.) Section 32(b) of the A.P. Buildings (Lease, Rent & Eviction) Control Act, 1960 (for short 'the Rent Control Act') was struck down by the Supreme Court in Motor General Traders vs. State of A.P. Then, on 27-2-1984, the lower Court passed similar order in both the suits and it is as under: