VIBHUTHI BHUSHAN DEO Vs. K S MOHAMMAD

JUDGEMENT

(1.) These two revisions are filed against the common order of the Principal Subordinate Judge, Visakhapatnam in R.C.A. Nos. 17 and 18 of 1988.

(2.) In both these revisions, landlord is the petitioner.

(3.) Landlord filed a petition for eviction of the respondent-tenant in R.C.No.40 of 1981 on the file of the Principal District Munsif-Cum-Rent Controller, Visakhapatnam, on three grounds, viz., wilful default in payment of rent, bona fide personal requirement of the premises and sub-letting the premises without the consent of the landlord. The tenant also filed R.C.C. lo.12 of 1981 for permitting him to deposit the rents in the Rent Control Court. The Rent Controller dismissed the R.C.C.No.40 of 1981 filed by the landlord and allowed R.C.C.No. 12 of 1981 filed by the tenant permitting the respondent-tenant to deposit the rents in the Court in the name of the petitioner. On appeal, the learned Principal Subordinate Judge confirmed the findings of the Rent Controller in both the petitions and dismissed the R.C.A.Nos. 17 and 18 of 1988 filed by the landlord, against which, the present revisions are filed.