NAMMI GANGA RAJU Vs. A RAMAKRISHNA

JUDGEMENT

(1.) S.A. Nos. 113, and 131 to 134 of 1991 are filed against the judgment and decrees in A.S. Nos. 27, 26, 29, 25 and 28 .of 1987 on the file of the learned Subordinate Judge, Bhimavaram, respectively, which arose out of O.S. Nos. 298, 297, 300, 295 and 299 of 1981 on the file of the learned District Munsif, Bhimavararn.

(2.) The appellants in all the appeals are defendants. The question involved in all the appeals is common. Therefore, the appeals are disposed of by a common judgment

(3.) The substantial question of law involved in the second appeals is Whether in view of the striking down by the Supreme Court of Section 32 (b) of the AP. Buildings (Lease, Rent and Eviction) Control Act, 1960, (for short, 'the Rent Control Act') which excluded the applicability of the Rent Control Act to the buildings constructed on or after 26.8.1957, the Civil Court had jurisdiction to entertain a suit by a landlord for eviction of a tenant?.