R.K. GYANPRAKASH Vs. SUSHEELA DEVI

JUDGEMENT

(1.) THE C.R.P. is filed by the legal representatives of R.K. Gyanprakash and also R.K. Vijayprakash, being aggrieved by the reversing order made in R.A. No. 161/2000 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, only on the ground of bona fide personal requirement of the landlady. Smt. Susheela Devi, the landlady-respondent in the C.R.P. filed R.C. No. 790/97 on the file of principal Rent Controller, Hyderabad, as against R.K. Gyanprakash and R.K. Vijayprakash, sons of Kishanlal-tenants for eviction on the following grounds :

(2.) SRI Dilipkumar Shirodkar, the learned Counsel representing the revision petitioners had taken this Court through the findings recorded by the learned Rent Controller and also the Appellate Authority and would contend that in the facts and circumstances of the case, Section 18 of the A.P. Buildings (Lease Rent and Eviction) Control Act, 1960 (in short, hereinafter, referred to as 'Act') is a clear bar and, hence, the order of eviction cannot be sustained. The learned Counsel also pointed out that the premises is not suitable for the proposed business of landlord's husband and had pointed out to the photographs and negatives. The learned Counsel also would contend that in the light of the findings recorded in detail by the learned Rent Controller, the reversal order made by the Appellate Authority on the ground of bona fide personal requirement cannot be sustained.

(3.) HEARD the Counsel.