N KUMARA SWAMY Vs. A INDRASENA

JUDGEMENT

(1.) These revision petition's are directed against the common judgment dated 21-12-1999 passed by the learned Chief Judge, City Small Causes Court, Hyderabad in R.A.Nos. 353 and 367 of 1996.

(2.) The 1 st respondent in both the appeals filed the eviction petition in R.C.No. 817 of 1990 against the appellants and another on the ground of willful default said to have been committed by the tenants preceding to the date of filing of the eviction petition and also subsequent thereto during the pendency of the proceedings- The eviction was also sough! on the grounds of acts of waste and bona fide personal requirement.

(3.) The learned Rent Controller by his order dated 15-10-1996 in R.C.No. 817 of 1990 directed eviction of the tenants only on the ground that they committed willful default, while negativing the other two grounds viz. acts of waste and bona fide personal requirement. As aforesaid, two appeals have been filed by two of the tenants individually in R.A.Nos. 353 and 367 of 1996. Under the impugned judgment, (he learned Chief Judge concurred with the finding of the Rent Controller and dismissed both the appeals. The learned Judge also confirmed the findings o! the Ren; Controller on the other two points viz. acts of waste and bona fide requirement. It is obvious therefore, that the eviction was ordered only on the ground of willful default.