K. SUNEETHA WASLEY Vs. A. MANIK RAO

JUDGEMENT

(1.) THESE two revisions are between the same parties in relation to the same dispute. Hence, they are disposed of through a common order.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in C.R.P No. 3484 of 2013.

(3.) THE petitioners filed I.A No. 230 of 2010 under Section 11 (1) of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short the Act), with a prayer to direct the respondents to deposit arrears of rent. It was pleaded that the respondents did not pay the rents for quite a considerable period.