PASUPULATI KRISHNA MURTHY Vs. BONDILI BHAVANI BAI

JUDGEMENT

(1.) THE tenant is the petitioner. During the pendency of the eviction petition R.C.C. No. 41 of 1981, the petitioner filed I.A. No. 5201 of 1984 for amendment of the counter by introducing a plea denying the title of the landlord. The application was rejected by the Rent Controller holding that the amendment introduces a new case and a new cause of action resulting in hardship to the parties and that the amendment petition was filed at a belated stage. Against the said order, the petitioner has preferred this revision under Section 22 of the Andhra Pradesh Buildings (Lease. Rent and Eviction) Control Act. A preliminary objection is raised by the respondent that the revision is not maintainable.

(2.) SECTION 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control' Act is as follows: -