SYED ABDULLAH Vs. G RAJAMANI

JUDGEMENT

(1.) Heard Sri B. Vijayasen Reddy, learned counsel representing the revision petitioner and Sri P.V. Narayana Rao, learned counsel representing the respondents 1 and 2.

(2.) The present Civil Revision Petition is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, hereinafter referred to, in short "the Act", for the purpose of convenience, against the order made in R. A.No. 163 of 2001 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad confirming the order made in R.C.No.137 of 1998 on the file of III Additional Rent Controller, Hyderabad.

(3.) The petitioner herein is the tenant. Respondents 1 and 2 herein filed R.C.No. 137 of 1998 on the file of III Additional Rent Controller, Hyderabad on the ground of wilful default, bona fide requirement, subletting, acts of nuisance and causing damage. On behalf of the respondents 1 and 2 herein P.W.1 and P.W.2 were examined and Ex.P-1 to P-10 were marked. On behalf of the revision petitioner and the third respondent herein R.Ws.1 and 2 were examined and Exs.R-1 to R-10 were marked. Though, the other grounds were negatived, on the ground of wilful default eviction was ordered and aggrieved by the same, both the respondents in R.C.No. 137 of 1998 preferred R.A.No.163 of 2001 on the file of Additional Chief Judge, City Small Causes Court, Hyderabad and the said order was confirmed and aggrieved by the same, the first appellant in the Rent Appeal alone had preferred the present Civil Revision Petition showing the second appellant as respondent No.3 herein.