K S SHAFEEQ Vs. MOHAMMADI BEGUM

JUDGEMENT

(1.) In this revision petition a short but important question with regard to the effect of Section 33 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, hereinafter called the I960 Act, is raised.

(2.) The essential facts are these: The respondent who is a landlady filed an application for eviction under Section 15 of the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (hereinafter referred to as 1954 Act) on the ground that the tenant was a wilful defaulter and that the landlady requires the suit house for her own residence. The tenant denied that he is a defaulter and also disputed the personal requirement of the landlady.

(3.) The Rent Controller after due enquiry dismissed the petition rejecting both the contentions of the landlady. Dissatisfied with that decision the landlady went in appeal before the Small Causes Court, Hyderabad.