REGENT COMPUTRONICS PVT. LTD.

ADAPA ABBAYI Appellant

V/S

REDDIPANTULU CHOUDHRY Respondents

Referred Judgements :-

HEYDONS CASE [REFERRED TO]
EDWARDS V. EDWARDS [REFERRED TO]
IN RE,MONOLITRIC BUILDING CO. LTD. [REFERRED TO]
SUBBA RAO V. SUNDRARAMMA [REFERRED TO]
MATHEWS V. SMALL WOOD [REFERRED TO]
CLARKE V. GRANT [REFERRED TO]
SEGAL SECURITIES LTD. V. THOSEBY [REFERRED TO]
WINDMILL INVESTMENT (LONDON) LTD. V. MILANO RESTAURANT LTD. [REFERRED TO]
LOGISETTY APPANNA V. DEVATHA VENKATARATNAM [REFERRED TO]
KRISHNA SHETTI V. GILBERT PINTO [REFERRED TO]
APPAYYA SHETTY V. MAHAMMADE BEARI [REFERRED TO]
VEERABHARAYYA V. TAHSILDAR [REFERRED TO]
CENTRAL ESTATES V. WOOLGAR [REFERRED TO]
KOTIAH V. KOTAMMA [REFERRED TO]
NANJAPPA GOUNDAN V. RANGASWAMI GOUNDAN [REFERRED TO]
JETHA BHULCHAND V. F.C. GRACE [REFERRED TO]
RAJA RAM MAHADEV PARANJYPE VS. ABA MARUTI MALI [REFERRED TO]
VITHAL VASUDEO KULKARNI VS. MARUTI RAMA NAGANE [REFERRED TO]
RANJIT CHANDRA CHOWDHURY VS. MOHITOSH MUKHERJEE [REFERRED TO]
LACHOO MAL VS. RADHEY SHYAM [REFERRED TO]
KUSUMANCHI VENKATARAJU VS. BODDAPU POTHURAJU [REFERRED TO]
MAJJI PARASURAMULU VS. SIMHADRI SURYANARAYANAMURTHY [REFERRED TO]
A RAMACHANDRA RAO VS. A VENKATA LAKSHMINARAYANA SASTRY [REFERRED TO]
VENUGOPALASWAMY TEMPLE TENNALI VS. KAKUMARREE ANJANEYULU DIED [REFERRED TO]
CHITTOORI SWAMY VS. RAVULA SURYANARAYANA [REFERRED TO]

JUDGEMENT

(1.) This revision petition raises a question of law which is of far-reaching importance. It arises in the following circumstances.

(2.) The respondent herein filed an application under Section 13 (a) of the Andhra Tenancy Act, hereinafter called the Act, for terminating the tenancy and eviction of the petitioner herein, the tenant. It was alleged that petitioner had to pay rent for the fasli year 1374 on 15/01/1965, but paid the amount in two instalments, on 6-5-1965 and the other on 20-7-1965. Rent for the Fasli year 1375 was due on 15-1-1966 but was paid on 6-3-1966. Similarly the rent for the Fasli year 1376 although due on 15-1-1967, was actually paid on 24-3-1967. For the Fasli Year 1377 the rent was paid on 3-4-1968 although it fell due on 15-1-1968.

(3.) Thus even though on the date of petition, no rent was due, the petition was based on the defaults for the four years as above inasmuch as the rents were not paid on due dates. Even though the rents were subsequently accepted by the landlord, the said defaults were treated as providing cause of action for eviction.

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ADAPA ABBAYI Vs. REDDIPANTULU CHOUDHRY

Referred Judgements :-

JUDGEMENT

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