JANAKIRAM K P Vs. K SUGUNA BAI

JUDGEMENT

(1.) The petitioner, who is alleged to be the tenant of the premises in question, has filed this revision petition. The respondent herein is the landlord. The parties hereinafter will be referred to as tenant and landlord respectively.

(2.) The landlord filed a petition under Section 10(2)(i) of Andhra Pradesh Buildings (Lease, Rent & Eviction) Control Act, 1960, hereinafter referred to as 'the Rent Control Act' against the tenant on the sole ground of wilful default in payment of rents, in the Court of Principal Rent Controller, Secunderabad. The learned Rent Controller allowed the said petition by order dated 3-10-1989. Being aggrieved by the same, the present petitioner-tenant filed an appeal in R.A.No.573 of 1989 in the Court of the Chief Judge, City Small Causes Court, Hyderabad. The said appeal being dismissed by the appellate Court, the present revision is filed.

(3.) The learned Counsel for the petitioner-tenant strenuously contended that the impugned orders of the courts below are wholly without jurisdiction. He submitted that in the instant case, there was no relationship of tenant and landlord between the petitioner and the respondent herein and in this view of the matter, it is not a matter for the authority under the Rent Control Act He, therefore, submitted that the impugned orders are liable to be set aside.