DEGALA VEERABHADRA RAO Vs. VARANASI LAXMINARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act') aggrieved by order dated 18-09-2012 passed in R.C.A.No.1 of 2012 on the file of the Court of Principal Senior Civil Judge, Kakinada (RCA) confirming order dated 15-12-2011 passed in R.C.C.No.25 of 2009 on the file of the Court of Rent Controller-cum- Principal Junior Civil Judge, Kakinada (RCC).

(2.) The petitioner herein is the appellant in the RCA and respondent in the RCC whereas the respondent herein is also the respondent in the RCA and petitioner in the RCC. For convenience sake, I refer the parties as arrayed in the RCC.

(3.) It is necessary note briefly the respective pleadings for proper appreciation of the petition, they are as follows: