RAVU ELIZEBETH ROSE Vs. ANGULURI MUNEMMA

JUDGEMENT

(1.) This revision petition is filed by the landlord - decree holder in RCC No. 83 of 1986 on the file of the Rent Controller-cum-Principal District Munsif, Rajahmundry.

(2.) The brief admitted facts necessary for the disposal of this revision petition are as follows. The revision petition filed RCC No. 83 of 1986 against Jala Narayanamma seeking her eviction on the ground of willful default in payment of rent and also on the ground of bona fide requirement for personal occupation. The landlord filed IA No. 1575 of 1987 under Section 11(4) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter called as 'the Act'). The said petition was allowed on 13-10-1987 directing the tenant to deposit arrears of rent by 31-10-1987 failing which the tenant shall put the landlord in vacant possession of the petition schedule premises. The tenant did not pay the arrears. The tenant filed IA No. 2724 of 1987 to review the orders passed by the Rent Controller in IA No. 1575 of 1987. The review application was dismissed on 3-12-1987. Against the said order, the tenant filed RC No. 23 of 1987 on the file of the Senior Civil Judge, Rajahmundry. The said appeal was dismissed on 18-6-1991.

(3.) During the pendency of the appeal, the landlord filed EP No. 16 of 1987 seeking delivery of petition schedule premises in pursuance of the orders passed in IA No. 1575 of 1987. When Amin went for execution of the delivery warrant, A. Munemma, the respondent in this revision petition, obstructed the delivery of possession to the landlord. She also filed E.A.No. 25 of 1988 claiming right and possession over the petition schedule premises. The said petition was allowed on 18-1-1989 and the parties were directed to approach the civil Court for appropriate remedy and the execution petition was closed on 18-1-1989. Against the order in EA No. 25 of 1988, the landlord filed an appeal in RCA No. 4 of 1989 on the file of the Senior Civil Judge, Rajahmundry. The said appeal was dismissed on 29-6-1990.