PAMPANA SATYANARAYANA Vs. AMANAPU VENKATACHALAM

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Sec. 22 of Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short "the Act, 1960") questioning the order of eviction in R.C.C.No.31 of 2009 passed by the Rent Controller-cum- Principal Junior Civil Judge, Kakinanda, dtd. 14/3/2012, which was confirmed in R.C.A.No.11 of 2012 dtd. 21/2/2014 by the Rent Control Appellate Authority-cum-Principal Senior Civil Judge, Kakinada, East Godavari District.

(2.) The Petitioners herein are the tenants.

(3.) The Respondent No.1/landlord had filed the R.C.C for eviction. Pending disposal of this Revision, the Respondent No.1 died and the Respondent Nos.2 and 3 were brought on record as his legal representatives vide Court order dtd. 6/8/2019 in CMP.No.336 of 2016 in CRP.No.1143 of 2014.