MADIGELA RUKMINIAMMA ALIAS RUKNAMMA Vs. MIR KARRAR ALI

JUDGEMENT

(1.) The landlady is the petitioner in this civil revision petition, filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 against the judgment of the Additional Chief Judge, City Small Causes, Hyderabad in RA No. 518 of 1994 confirming the order dated 24-6-1994 in RC No.897 of 1992 on the file of the Court of the II Additional Rent Controller, Hyderabad.

(2.) The brief facts of the case are as follows:

(3.) Before the Rent Controller on behalf of the petitioner two witnesses were examined and Exs.Pl to P10 documents were marked to substantiate her claim. The respondent was examined as RW1 and no documentary evidence was filed on his behalf.