G.VENKATAMMA Vs. VIJAY CHANDRA MATHUR

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against order dated 05.02.2008 in R.A.No.180 of 2006 passed by the Chief Judge, City Small Causes Court, Hyderabad, wherein the Appeal filed by the respondent herein under Section 20 of the A.P. Buildings (Lease, Rent & Eviction) Act, 1960 (for brevity 'the Act') was allowed by setting aside order dated 06.04.2006 in R.C.No.333 of 2004 passed by the I Additional Rent Controller, Hyderabad.

(2.) FOR the sake of convenience, the parties hereinafter will be referred to as landlady and tenant.

(3.) THE tenant filed counter stating that he is running his clinic in the suit premises since 35 years and he was always paying rents regularly and not troubled the landlady. It is also pleaded that the second son of the landlady is having his own avocation and the landlady's plea that she requires the suit premises for his business is not correct and the landlady has invented that plea only for the purpose of evicting him to let out the premises for higher rents. It is also stated that the landlady demanded him to enhance the rent from Rs.650/ - to Rs.1200/ - per month, when he refused to enhance the rent, landlady along with her sons demanded to vacate the premises, as such, he filed suit for perpetual injunction against the landlady. It is also pleaded that the landlady and her sons have several non -residential properties and another non residential premises has been vacated by the proprietor of Shakthi Electronics and the same is available.