P MURALI RAO Vs. RAGHUNATHA RAO GHATGE

JUDGEMENT

(1.) Both these Civil Revision Petitions arise out of the Judgment rendered in R.A. No. 32 of 1998 on the file of the Additional Chief Judge, City Small Causes Court, at Hyderabad.

(2.) For the sake of convenience, the parties are referred to as arrayed in the R.C. No. 301 of 1995 on the file of I Additional Rent Controller, at Hyderabad.

(3.) The brief resume of admitted facts are necessary to consider the case in both the Civil Revision Petitions. It is an undisputed fact that the premises is owned by the landlord, who is the petitioner in R.C. No. 301 of 1995 on the file of the I Additional Rent Controller, at Hyderabad.