AVULA RAGHURAMAIAH Vs. PALLEMPAATI SEETAMMA

JUDGEMENT

(1.) The civil revision petition was admitted on 18-7-2003. But, however in C.M.P. No. 15398 of 2003 stay was rejected. The learned Counsel Sri D.S.N.V. Prasad Babu representing Miss. G. Manjula learned Counsel for the petitioner had submitted that though in similar matters stay had been granted, in this matter stay had been rejected.

(2.) Sri V.S.R. Anjaneyulu, the learned Counsel representing the respondents had opposed the matter and both the Counsel had advanced elaborate arguments. In view of the same, with the consent of both the Counsel, the main civil revision petition itself is taken up for hearing and the same is being disposed of.

(3.) The present civil revision petition is filed under Article 227 of the Constitution of India by the revision petitioner-2nd respondent-petitioner in IA. No. 1234 of 2002 in R.C.C. No. 17 of 2000 on the file of the Rent Controller, Tenali. The said application was filed under Order 18 Rule 5 and Section 151 of the Code of Civil Procedure (hereinafter in short referred to as "Code"), to record the evidence in the main R.C.C., in open Court and then to post the matter for cross-examination.