MOHAMMAD AFZAL Vs. COMMON WEALTH HOTEL P LTD

JUDGEMENT

(1.) Plaintiffs are the petitioners in this revision. This revision is filed questioning the order of the IVth Additional Judge, City Civil Court, Hyderabad dt. 1-7-1991 dismissing I.A. No. 525 of 1991 in O.S. No. 1426 of 1987 filed for delivery of possession of the suit schedule premises.

(2.) For convenience sake, the parties to this revision are referred as landlords and tenant.

(3.) Landlords are the petitioners. They filed the suit O.S.No.1426 of 1987 on the file of IVth Additional Judge, City Civil Court, Hyderabad for recovery of suit schedule building after terminating the tenancy. The respondent-tenant took the premises on lease from the landlords to ran a hotel The amount payable to the premises per month was fixed at Rs.10,000/- (Rs.6,000/- towards accommodation and Rs. 4,000/- towards fixtures and fittings). Landlords also sought a decree for arrears of rent as well as future rents etc., in the said suit.