J NARAHARI CHARI Vs. B R JAIN

JUDGEMENT

(1.) The unsuccessful tenant against whom an eviction order was made in R.C No.533/94 on the file of the Principal Rent Controller, City Rent Controller at Hyderabad, which had been confirmed in R.A.No.13/98 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, had preferred the present C.R.P. under Sec. 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter, in short, referred to as 'the Act' for the purpose of convenience).

(2.) The said R.C. was filed by the original landlord, who died pending R.C., on the ground of wilful default of payment of rent in relation to the schedule premises for4 months from May, 1994 to August, 1994. In I.A.No.1245/95, dated 11-10-1995, the legal representatives of the deceased landlord were brought on record.

(3.) The learned Rent Controller in R.C.No.533/94 recorded the evidence of P.W.1-3rd respondent in the C.R.P., R.W.1- the petitioner in the C.R.P. the tenant, R.Ws.2 and 3 and marked Exs.A-1 and A-2 and Exs.B-1 to B-9 and on appreciation of the evidence available on record, R.C. was allowed with costs granting 3 months time to vacate the premises. Aggrieved by the same, the tenant carried the matter by way of appeal R.A.No.13/98 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad and the Appellate Authority also dismissed the appeal and aggrieved by the same, the unsuccessful tenant in both the Courts below preferred the present C.R.P.