PAIANGEY KISHANJI DIED Vs. OM PRAKASH

JUDGEMENT

(1.) All the three revisions arise out of the same proceedings and between the same parties and therefore, can be conveniently disposed of together. The parties in these proceedings are referred to as landlords and tenant for convenience sake.

(2.) C R PNo. 3560 of 1990 was filed by the tenant questioning the order of the Chief Judge, City Small Causes Court, Hyderabad in R A No. 40 of 1987 which itself was filed questioning the eviction order passed in R C No. 31 of 1977 on the file of Principal Rent Controller, Hyderabad.

(3.) C R P No. 279 of 1991 was filed by the landlords against the order of the Chief Judge, City Small Causes Court, Hyderabad in R A No. 385 of 1986 which itself was filed against the order in I A No. 643 of 1977 in R C No. 31 of 1977 on the file of Principal Rent Controller, Hyderabad.