WAHEEDUNNISA BEGUM @ NAFEEZ Vs. SYED ABDUL RAZZAK

JUDGEMENT

(1.) This civil revision petition under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (the Rent Control Act, for short) is directed against the orders dated 23.12.2011 of the learned Chief Judge, City Small Causes Court, made in R.A.No.165 of 2010 whereby the learned Judge had allowed the appeal and had set aside the order dated 26.11.2009 of the learned I-Addl. Rent Controller (holding FAC of the post of IV-Addl. Rent Controller) made in R.C.No.283 of 2004 filed by the landlord (since deceased) under Section 4 of the Rent Control Act for fixation of fair rent at the rate of Rs.3,000/- for the premises bearing No.4-1-494, situate at Troop Bazar, Abids, Hyderabad, more fully described in the schedule annexed to this petition.

(2.) The learned Rent Controller dismissed the petition of the landlord. The landlord died during the pendency of the appeal. His legal representatives continued the rent appeal. The same was allowed by the appellate authority. The tenants who are aggrieved filed this civil revision petition. In this revision petition, the parties shall be referred to as tenants / revision petitioners and respondents / landlords for convenience and clarity.

(3.) I have heard the submissions of the learned counsel for both the sides. I have perused the material record, including the pleadings, oral and documentary evidence and also the impugned order and the order of the learned Rent Controller.