KANCHUMANU VENKATESWARA RAO Vs. CHUKKA RAJA REDDY

JUDGEMENT

(1.) THIS is a revision preferred by a tenant of non -residential premises located at Vallabai Street, Kakinada, East Godavari District, under Section 22 of the A.P. Buildings (Lease Rent and Eviction) Control Act, 1960, (henceforth referred to as Rent Act), praying to revise the order of eviction passed by the learned Principal Senior Civil Judge -cum -Rent Control Appellate Authority on 06.03.2014 in R.C.A.No.4 of 2012, preferred by the respondents.

(2.) THE facts which have emerged are:

(3.) IN those circumstances, the petitioner herein filed civil suit O.S.No.1339 of 2005 on the file of the I Additional Junior Civil Judges Court, Kakinada, seeking permanent injunction not to interfere with his possession and not to evict him there from except in due process of law. It is alleged that as a counter blast, the respondent -landlords have filed the Rent Control Case No.16 of 2009 seeking eviction on three grounds: -