KIRAN BANSAL Vs. T. CHANDRA KALA AND ORS.

JUDGEMENT

(1.) Heard Sri M.A.K. Mukheed, learned counsel for the petitioner and Sri S. Bal Chand, learned counsel for the respondents. This Revision Petition is filed under Article 227 of the Constitution of India challenging the order Dt. 26 -09 -2014 in I.A. No. 215 of 2013 in R.C. No. 277 of 2008 of the I Additional Rent Controller, Hyderabad.

(2.) Petitioner herein is the tenant of the respondent in respect of a non -residential premises/shop bearing No. 4 -2 -577/1, Badichowdi, Sultan Bazaar, Hyderabad.

(3.) The respondents, who are mother and daughter, filed R.C. No. 277 of 2008 on 18 -08 -2008 before the I Additional Rent Controller, City Civil Court, Hyderabad seeking eviction of the petitioner on the grounds of (i) wilful default in payment of rents from June 2008 to August 2008, (ii) alleged unauthorized subletting of a portion of the R.C. schedule premises by erecting a kiosk, (iii) Creating nuisance, (iv) bona fide personal need and requirement of the respondents, (v) the petitioner has secured alternative accommodation and (vi) 1st respondent being a widow.