LAWS(APH)-2015-9-67

C.D. GANDHI Vs. GOURI SHANKAR SANGHI

Decided On September 18, 2015
C.D. Gandhi Appellant
V/S
Gouri Shankar Sanghi Respondents

JUDGEMENT

(1.) These three civil revision petitions are filed by the respondent in RC No. 546 of 2006 on the file of the IV Additional Rent Controller, Hyderabad, as such, they are heard together and disposed of by this common order. CRP No. 3381 of 2015 is filed under Sec. 22 of the A.P. Buildings (Lease, Rent & Eviction) Control Act, 1960 (for short "the Act") against the order dated 19.6.2015 passed in RA No. 9 of 2011 by the Additional Chief Judge, City Small Causes Court, Hyderabad, whereas CRP Nos. 3271 and 3388 of 2015 are filed against the order dated 19.6.2015 passed in IA Nos. 117 and 196 of 2014 respectively in the said R.A.

(2.) For the sake of convenience, I refer to the facts that arise for consideration in CRP No. 3381 of 2015.

(3.) The respondent herein, a practising Advocate aged about 66 years, is the owner of the petition schedule premises in RC No. 546 of 2006 on the file of the IV Additional Rent Controller, Hyderabad. He has filed the said R.C., seeking eviction of the petitioner herein on the grounds of willful default in payment of rent, willful default in payment of municipal tax, bona fide personal occupation and also on account of senior citizenship. The Primary Tribunal, by order dated 23.11.2010, ordered eviction of the petitioner on the grounds of willful default in payment of municipal tax, bona fide personal occupation and on account of senior citizenship of the respondent herein. The ground of willful default in payment of rent as pleaded by the respondent was negated, as such, he has filed cross -objections vide SR No. 471 of 2011, seeking to reverse the finding of willful default in payment of rent.