KIRONÏ S A PARTNERSHIP FIRM REPRESENTED BY ITS PARTNER ANIL KUMAR GHAMBIR Vs. MANGALAGIRI MOHAMMED IBRAHIM ALIAS BABU MIYA DIED PER L RS ZULEKHA BEE

JUDGEMENT

(1.) Since the parties and the property which is subject matter of the dispute are common, both these Civil Revision Petitions are heard and being disposed of together.

(2.) C.R.P.No.432/2009 arises out of Judgment dated 14-11-2008 in R.A.No.309/2006 on the file of the Court of the learned Chief Judge, City Small Causes Court, Hyderabad whereby she has confirmed the Judgment dated 9-10-2006 in R.C.No.29/2005 on the file of the learned Additional Rent Controller-cum-XVIII Junior Civil Judge, Secunderabad.

(3.) For convenience, the parties are referred as the "landlord" and the "tenants".