A ELIZABETH Vs. N CHITTAIAH

JUDGEMENT

(1.) This civil revision petition is filed against the order dated 5-1-2002 passed by the Court of I Additional Chief Judge, City Civil Court, Secunderabad, refusing to register the appeal preferred against the order dated 17-10-2001 passed in O.S. (SR) No.9688 of 2001 by the I Junior Civil Judge, City Civil Court, Secunderabad.

(2.) The genesis of the case, in brief, is as under:

(3.) The mother of the petitioner was residing in premises bearing No.9-3-205, Regimental Bazar, Secunderabad. The respondent filed R.C. No.47 of 1992 before the Additional Rent Controller, Secunderabad, for eviction of the petitioner's mother on various grounds. Through order dated 25-11-1994 the Additional Rent Controller directed eviction of the petitioner's mother. She filed R.A. No.7 of 1995 before the Additional Chief Judge, City Small Causes Court, Hyderabad. The appeal was dismissed on 25-1-2001, against which C.R.P. No.4161 of 1999 was filed in this Court. The revision was also dismissed through order dated 24-1-2001.