FAKRUDDIN AH TARWALA Vs. VED PRAKASH MISHRA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the judgment of the learned Additional Chief Judge, City Small Causes Court, Hyderabad dated 18-1-2000 rendered in R-A.No. 305 of 1994.

(2.) The petitioner herein is the landlord. The respondents herein are the tenants in respect of the mulgi bearing No. 15-5-37 situated at Afzalgunj, Hyderabad, hereinafter for the sake of brevity referred to as the 'said mulgi.

(3.) The petitioner-landlord filed an Eviction case in RC.No. 697 of 1989 on the file of the III Additional Rent Controller. Hyderabad against the respondents herein under Sections 10(2)(i) and 10(3)(a) of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter referred to as the 'Act') for eviction of the respondents-tenants from the said mulgi and to put him in possession of the said mulgi on the ground of willful default in payment of rents.