(1.) These three revision petitions are disposed of by a common judgment as they arise out of a common judgment of the Principal Subordinate Judge, Guntur dismissing the R.C.As.26,27 and 28 of 1985 and thereby confirming the common judgment of the learned Rent Controller (Principal Munsif Magistrate), Guntur dismissing R.C.C.Nos.15,16, and 73 of 1983 filed by the petitioner.
(2.) The tenant is the petitioner in these revisions. He filed three R.C.Cs. viz., R.C.C.Nos. 15, 16 and 73 of 1983 on the file of Rent Controller Guntur, out of which, the present three revisions arose, in respect of the premises which he took on lease from the respondent in Guntur about 18 years back on a monthly rent of Rs.325/- which was subsequently enchanced to Rs.1000/- and Rs.1300/- per month.
(3.) R.C.C.16 of 1983 was filed on 4-2-83 under Section 4 of the Rent Controller Act for fixation of rent at Rs.100/- per month. R.C.C.15 of 1983 was filed seeking a direction to permit him to deposit the monthly rent and R.C.C.73 of 1983 was filed on 12-8-1983 to prevent the respondent from causing any inconvenience or damage to the scheduled premises.
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