B R ANDEWAR Vs. LINGARI NARSIMHA

JUDGEMENT

(1.) This is a tenant's revision petition. The respondent herein filed the eviction petition in regard to the premises bearing Municipal No.11-4-554 situated at Chilkalguda, Secunderabad on the grounds of wilful default in payment of rent from April to September 1985, and additional accommodation. The learned Rent Controller held against the respondent landlord on both the grounds while the Appellate Court held in favour of the landlord on both the grounds.

(2.) The landlord pleaded that there are number of portions in the house belonging to him and he is residing with his wife and five children in the portion bearing municipal No.l 1-4-553 and the revision petitioner (for short 'the tenant') is residing in the adjoining portion bearing municipal No.11-4-554.

(3.) Portion bearing Municipal No. 11-4-550 belonging to this landlord was let out on a monthly rent of Rs.40/- to this tenant. He shifted into the portion bearing municipal No.11-4-551 onl-9-1977 in the same house. In 1982 he shifted into the portion bearing municipal No.11-4-554. The Appellate Court held that the portions bearing municipal Nos.11-4-550, 11-1-551, 11-4-554, 11-4-553 and some other portions form part of the same house. The said finding was not challenged during the arguments in this revision petition and hence it need not be adverted to for disposal of this revision petition.