CHALLAGANDLA HANUMANTHA RAO Vs. PERUMALLA VENKATA HANUMANTHA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed under sec. 22 of AP Buildings (Lease, Rent and Eviction) Control Act, 1960 (herein after called in short 'Rent Control Act') against the Orders passed in RCA. No. 1 of 2012, dtd. 18/12/2014 on the file of learned Senior Civil Judge, Bhimavaram wherein and whereby the learned appellate Judge dismissed the rent control appeal filed by the revision petitioner/tenant and confirmed the orders passed by the Rent Controller-cum-Prl., Junior Civil Judge, Bhimavaram in RCC No. 3 of 2009, dtd. 29/6/2012.

(2.) The revision petitioner who is tenant of respondent in respect of RCC No. 3 of 2009 case schedule shop room. The respondent/landlord filed petition against the revision petitioner before the Rent Controller under Sec. 10 (2), 10 (2) (iii) and 10 (3)(a) (iii) of Rent Control Act seeking eviction of the petitioner from the petition schedule property on the ground that willful default, committing act of waste and also on the ground of bonafide requirement. The said petition allowed by the Rent Controller granting two months time to the petitioner to vacate from the petition schedule shop room.

(3.) Aggrieved by the findings of the Rent Controller, the revision petitioner preferred RCA No. 1 of 2012 before the Senior Civil Judge, Bhimavaram who re-appreciated the evidence on record, confirmed the orders passed by the Rent Controller.