M VISWANATHAM Vs. P M PRAKASH

JUDGEMENT

(1.) The tenant-respondent in R.C. No.691 of 1990 as against the order in R.C. No.691 of 90 on the file of the 1st Additional Rent Controller as confirmed in R.A. No.559 of 1995on the file of the Additional Chief Judge, City Small Causes Court Hyderabad had preferred CRP No.3596 of 2000.

(2.) The tenant also filed another C.R.P. No.3920 of 2000 as against the order made in R.A. No.206 of 1996 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad which was preferred by the landlord, inasmuch as two grounds have been negatived, though eviction was ordered on other two grounds. Hence,both theC.R.Ps. are being disposed of by this common order.

(3.) For the purpose of convenience the parties hereinafter be referred to as landlord and tenant.