V BRAHMACHARY Vs. LAKSHMINARAYANA

JUDGEMENT

(1.) This civil revision petition is filed against the judgment and decree dated 3.7.2003 in S.C. No.289 of 2002 passed by the learned Additional Chief Judge, City Small Causes Court, Hyderabad.

(2.) Petitioner is tenant of the respondent in respect of non-residential premises. Disputes arose between them. The respondent initiated proceedings to evict the petitioner and filed R.C. No.32 of 1998 before the I Additional Rent Controller, Hyderabad. The petitioner, in rum, filed O.S. No.5182 of 1997 in the Court of II Additional Rent Controller, Hyderabad for injunction against the respondent on the ground that latter was interfering with his possession.

(3.) The respondent filed S.C. No.289 of 2002 for recovery of a sum of Rs.9,600/- representing the rents for the period September 2000 to August, 2001. The Trial Court decreed the suit. Hence, this revision.