VELURU VENKATESWARA REDDY Vs. KOTA VENKATACHALAM

JUDGEMENT

(1.) The unsuccessful tenant in R.C.C.M.A. No. 89/94 on the file of Principal Senior Civil Judge-Appellate Authority, Vijayawada, had preferred the present C.R.P. under Section 22 of the A.P.Buildings (Lease, Rent and Eviction) Control Act, 1960 (here-in-after, in short, referred to as 'the Act' for the purpose of convenience).

(2.) Heard Sri P.R. Prasad, the Counsel representing the Revision Petitioner and Sri V.S.R. Anjaneyulu, the Counsel representing the respondent.

(3.) Submissions were made by both the Counsel. The Counsel for Revision Petitioner is attacking the impugned Order on the ground that despite the remand, the evidence on record was not appreciated in proper perspective and on the contrary, the learned Counsel for respondent is supporting the reason which had been recorded by the Appellate Authority by pointing out to the relevant portions of the impugned Order.