(1.) This revision petition is filed challenging the order dated 7-7-1999 passed by the Court of Senior Civil Judge, Nellore in R.A.NO. 2/1983. By the said order, the lower appellate Court, (on remand by this Court in C.R.P.NO. 910/1990 dated 27-2-1996 with certain observations), reversed the order dated 16-11-1982 passed by the Court of Rent Controller-cum-Principal District Munsif, Nellore in R.C.C.No. 39/1978 and ordered eviction of the tenant by allowing the appeal. Aggrieved by the order of eviction, the tenant has preferred this revision.
(2.) For the sake of convenience, the parties shall be referred to as tenant and landlord.
(3.) Heard Sri S.R. Ashok, learned Senior Counsel for the revision petitioner - tenant and Sri S. Srinivas Reddy, learned Counsel for the Respondent-landlord.