TALLURI ANANDAMMA Vs. ADAKAMBARU SRINIVASULU

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Sec. 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 questioning the Order dtd. 13/6/2013 in R.C.A.No.9 of 2011 passed by the Principal Senior Civil Judge, Nellore confirming the Order dtd. 13/6/2013 in R.C.C.No.35 of 2006 passed by the Rent Controller-cum- Principal Junior Civil Judge, Nellore.

(2.) The parties are addressed as landlord and tenant.

(3.) The R.C.C.No.35 of 2006 was filed by the landlord seeking to evict the tenant. It is the plea of the landlord that the tenant joined in the schedule premises on 5/3/2003 for a period of 2 years on a monthly rent of Rs.1,650.00. On expiry of 2 years, the tenant requested the landlord for continuing him as tenant for one more year till 5/3/2006 on a monthly rent of Rs.1,900.00 and the landlord agreed for the same. Subsequently, the lease was further extended for another 6 months. Thereafter, the landlord requested the tenant that the premise is required for the job work of her second son. On such request, the tenant requested the landlord to adjust the rent of Rs.1,900.00 per month out of the advance of Rs.12,000.00 paid by him. Further, even after the advance amount was adjusted by the landlord, the tenant did not vacate the premises and demanded an amount of Rs.1,00,000.00 to vacate the petition schedule shop. The tenant further filed O.S.No.1014 of 2016 against the landlord for permanent injunction on the alleged threat of dispossession. The landlord's case was that she has two sons and they have to maintain their family and as such the scheduled premises is required for the said purpose.