AGARWAL BROS Vs. SAVITHRI BAI

JUDGEMENT

(1.) THIS revision under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, 'the Act') is filed against the order dated 12 -06 -2012 passed by the Additional Chief Judge, City Small Causes Court, Hyderabad in R.A. No. 213 of 2010.

(2.) THE petitioner is a firm, and tenant in respect of premises bearing No. 2 -2 -170 and 171, Subhash Road, Secunderabad. The respondent filed R.C. No. 193 of 2006 before the Additional Rent Controller, Secunderabad against the petitioner for eviction on the ground of bonafide requirement. It was pleaded that her sons and grandsons are carrying out business in rented premises and that they intend to set up cloth business, in the premises under the occupation of the petitioner. She pleaded that another mulgi bearing No. 2 -2 -172 owned by her is under the occupation of a tenant by name M/s. Babumian and brothers and that she has no other non -residential premises for the establishment of business of her sons and grand children. She has also invoked the ground under Section 10 -C of the Act which enables a widow to seek eviction of the tenant from the premises owned by her.

(3.) THE trial Court dismissed the R.C. through order dated 31 -05 -2010. Aggrieved by that, the respondent filed R.A. No. 213 of 2010 before the Additional Chief Judge, City Small Causes Court, Hyderabad. The appeal was allowed through order dated 12 -06 -2010. Hence this revision.