VENNA GOPALA KRISHNA Vs. PANDIRI NEHRU

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order passed in RCA.No.14 of 2010 on the file of Appellate Authority under Rent Control Act Rajahmundry. The Appellate Authority set aside the order dtd. 26/7/2010 passed by the Rent Control Tribunal - Cum - Principal Junior Civil Judge, Rajahmundry in RCC.No.25 of 2007.

(2.) The petitioner is the landlord and RCC.No.25 of 2007 seeking eviction of the respondent from shop room in the ground floor bearing D.No.29-33-2. The learned Judge had allowed the RCC.No.25 of 2007 and directed the respondent to handover vacant possession of the schedule property to the petitioner.

(3.) The Tribunal had held that the respondent was irregular in payment of agreed monthly rental to the petitioner and gave a categorical finding that the respondent is a willful defaulter of rents. Accordingly, the RCC was allowed.