SATESH JAIN OSWAL Vs. SINGARENI COLLIERIES CO LTD

JUDGEMENT

(1.) This civil revision petition is directed against the judgment, dated 25-9-2003, passed in C.M.A. No.7 of 2002, on the file of the Senior Civil Judge, Peddapalli, whereunder, the learned Senior Civil Judge, dismissed the appeal, confirming the Order, dated 5-3-2002, in R.C.C. No.21 of 1997 on the file of the Rent Controller-cum-Junior Civil Judge, Peddapalli.

(2.) The petitioner herein is the tenant and the respondent herein is the landlord.

(3.) The Tenant approached the Rent Controller-cum-Junior Civil Judge, Peddapalli, under Section 4 of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, for fixing fair rent in respect of Quarter No.7, Sector-n, 5 Incline, Super Bazar Area, Godavarikhani.