MOHD BHASHEER Vs. PASHA NIZAMUDDIN

JUDGEMENT

(1.) The revision petition is filed against the order passed by the learned Principal Rent Controller, Hyderabad in E.A.No. 6 of 1992 in EPSR 11590 of 1992, allowing the application filed by the respondent-landlord to condone the delay of one year, ten months and eight days in filing the Execution Petition.

(2.) The respondent in this revision petition who is the landlord of the premises obtained an order of eviction R.C.No. 40 of 1984 in the court of the Principal Rent Controller, Hyderabad against the petitioner who is the tenant and that order of eviction was confirmed in appeal in R.A. No. 111 of 1987 dated 27-11-1989.

(3.) The Landlord initially filed E.P.S.R. 8250 of 1990 with an application E.A.No. 41 of 1990 to condone the delay of 36 days in filing the petition for execution of the eviction order. The learned Rent Controller dismissed the said execution application on31-8-1991. Thereafter, the landlord filed E.A. 56 of 1991 to review the order passed in E.A. 41 of 1990. That application was also dismissed by the learned Rent Controller. Subsequently, he filed the present E.P.S.R. 11590 of 1992 and as there is a delay of one year, ten months and eight days in filing the said execution petition, he filed an application E.A. No. 6 of 1992 to condone the said delay. The learned Rent Controller allowed that application by this order dated 31st October, 1992. Hence the revision.