VEDPAL Vs. SHAKUNTALA

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Revision Petition is directed against the order and decree, dt. 13-9-2004, passed by the Additional Chief Judge, City Small Causes Court at Hyderabad (for brevity "the lower appellate Court"), reversing the order and decree, dated 27-12-2000, passed by the Additional Rent Controller, Secunderabad (for brevity "the trial Court"), in R.C.No.94 of 1999, insofar as the finding of bona fide requirement is concerned and confirmed the finding insofar as the wilful default is concerned.

(3.) The petitioners are the tenants and the respondent is the landlady.