HARIDASU MAVULLAYYA Vs. LANKA VENKATA MAHALAXMI

JUDGEMENT

(1.) The unsuccessful tenant in both the Tribunals below had preferred the present Civil Revision Petition under Article 227 of the Constitution of India. The tenant Haridasu Mavullaiah suffered the order of eviction in the hands of landlady Smt. Lanka Venkata Mahalakshmi in A.T.C.No. 89 of 1982 on the file of the learned Special Officer (Tenancy )-cum-Principal District Munsif, Tanuku.

(2.) Aggrieved by the same, the tenant preferred A.T.A.No, 82 of 1994 on the file of the learned District Judge, Eluru, West Godavari - Appellate Authority. During the pendency of the said A.T.A, the landlady Smt. Lanka Venkata Mahalakshmi died and the Respondent Nos. 2 and 3 were added as Legal Representatives of deceased-Lanka Venkata Mahalakshmi-first respondent in the appeal as per the orders in I. A.No. 7622 of 1999 dated 10-02-2000 and in the said appeal Respondent Nos. 4 and 5 - Lanka Lakshmana Rao and Lanka Surya Lakshminarasimham were added as Legal Representatives of the deceased third respondent-Lanka G. Sastry, as per the orders in I.A.No. 2681 of 1998 dated 15-06-2001.

(3.) The appellate authority while deciding the appeal along with several other A.T.As, dismissed the appeal and aggrieved by the same the unsuccessful tenant had preferred the present Civil Revision Petition.