BEVARA SRIRAMULU Vs. GORTHI RAMAKRISHNA RAO

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed assailing the order dated 13.04.2012 passed by the Rent Controller-cum-Principal Junior Civil Judge, Srikakulam, dismissing I.A.No.24 of 2012 in R.C.C.No.1 of 2011, filed by the petitioner herein under Section 10 of the Code of Civil Procedure (for short 'C.P.C.'), seeking stay of all further proceedings in the said R.C.C. until the disposal of the appeal proceedings filed in the Court of the District Judge, Srikakulam, against the decree and judgment passed in O.S.No.435 of 2008.

(2.) Briefly stated, the facts and circumstances leading to filing of the present revision are as follows:

(3.) Resisting the said application in I.A.No.24 of 2011, the 1st respondent herein filed a counter, contending principally that there is no law to the effect that pending civil matter, Rent Control Case filed under the provisions of the Rent Control Act has to be stayed and both are quite independent. The 1st respondent herein further stated in the counter that the application filed under Section 10 of C.P.C. is only in the direction of further delaying the matter and that the present application is not maintainable.