TRIVENI STORES Vs. SINGARENI COLLIERIES COMPANY LTD

JUDGEMENT

(1.) This Civil Revision Petition is directed against the Judgment, dated 25-09-2003, passed in C.M.A.No. 13 of 2002, on the file of the Senior Civil Judge, Peddapalli, whereunder, the learned Senior Civil Judge, dismissed the appeal, confirming the Order, dated 05-03-2002, in R.C.C.No. 6 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 House No. 3, Sector-II, Thilaknagar.