MAHENDER KUMAR Vs. MOHD ALLAUDDIN

JUDGEMENT

(1.) This C.R.P. is directed against the order dated 11-4-2005, passed by the Chief Judge, City Small Causes Court, Hyderabad, dismissing the appeal in R.A. No.181 of 1998, by confirming the order dated 4-3-1998, passed by the Principal Rent Controller, Secunderabad, allowing R.C. No.143 of 1996, filed by the respondents seeking eviction filed by the petitioner from the schedule premises.

(2.) The revision petitioner is the tenant while the respondents are the landlords. The respondents-landlords filed the R.C. seeking eviction of the petitioner from the schedule premises on the ground of bona fide requirement. The petitioner-tenant filed counter inter alia contending that he is using the premises for non-residential use, and the plea that the respondents-landlords required the premises for their bona fide requirement, is incorrect, they are living in their own house. The Principal Rent Controller, considering the rival contentions, allowed the R.C. Aggrieved thereby, the petitioner-tenant filed appeal. The appeal was dismissed. The order impugned in this C.R.P. is against the order in appeal.

(3.) Heard the learned Counsel for the petitioner-tenant and the learned Counsel for the respondents-landlords.