KONERU NAGESWARA RAO Vs. YENDURI PITCHAIAH

JUDGEMENT

(1.) Heard Sri V.S.R.Anjaneyulu, the learned Counsel representing the 1st Revision Petitioner and Sri P.R.Prasad, the learned Counsel representing the 1st respondent-landlord.

(2.) The Counsel representing respective parties raised certain contentions relating to the merits and demerits of the grounds on which R.C.C.No.1/87 on the file of the learned Rent Controller-cum-Principal District Munsiff, Repalle, had been filed. The principal question canvassed is in relation to the jurisdiction of the learned Rent Controller to entertain the eviction petition in view of G.O.Ms.No.636, which specifies rent of Rs.1,000/- for the purpose of maintaining eviction petition under the provisions 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).

(3.) Addanki Venkateswara Rao @ Babu, arrayed as one of the respondents in the C.R.P. filed C.M.P.No.14688 of 2003 to transpose him as 2nd petitioner and the same was allowed by order dated 21-12-2004. The original petitioner, who filed R.C.C.No.1/87 on the file of Rent Controller, Repalle, died and his son was brought on record by order dated 16-2-93 in I.A.No.878/92. The 1st respondent in the aforesaid R.C.C. is the 2nd revision petitioner and the 3rd respondent in the aforesaid R.C.C. is the 1st revision petitioner. Respondents 7 to 9 in the aforesaid R.C.C.No.1/87 were added as per orders in I.A.No.1699/90, dated 25-4-1991.