LINGA NAGENDER RAO Vs. C K YESSOVARDHAN

JUDGEMENT

(1.) Heard Sri S. Ganesh Rao, learned Counsel, representing the revision petitioners who are the legal representatives of the original landlord Linga Nagender Rao and Sri G.S. Prakash Rao, learned Counsel representing the respondent herein-tenant.

(2.) The present civil revision petition is filed, under Section 22 of the A.P. Buildings (Lease Rent and Eviction) Control Act (for short 'the Act'), against the reversing order dated 18-12-2000 made in R.A. No. 143 of 1997 on the file of the Additional Chief Judge, City Small Causes Court at Hyderabad.

(3.) Originally, the landlord, Linga Nagender Rao, who died during the pendency of this civil revision petition, filed R.C. No. 192 of 1995 on the file of the Additional Rent Controller at Secunderabad praying for eviction of the tenant on the ground that he requires the demised premises for his additional accommodation and also on another ground that the tenant ceased to occupy the petition schedule premises. The son of the landlord who is also the general power of attorney holder of the landlord was examined as PW-1 and the tenant was examined as RW-1 and Exs.R-1 to R-8 were marked.