G SAMUDRALU Vs. P SATYAVATHL

JUDGEMENT

(1.) The petitioner has preferred this revision petition against the order dated 7-10-1987 passed by the Principal Subordinate Judge-cum-Appellate Authority, Visakhapatnam in R.C.A.No. 18 of 1983 confirming the order of the Principal District Munsif-cuw-Rent Controller in R.C.C.No. 67 of 1978 date 16-9-1983.

(2.) The brief facts leading to this revision petition may be summarised thus One Penugonda Sarvaji, the original landlord (the respondents herein are his Legal Representatives), filed R.C.C. 67 of 1978 against the petitioner (tenant) in the Court of the Principal District Munsif-cum-Rent Controller, Visakhapatnam under Sec. 10 (3) of Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter referred to as 'the Act') for his eviction on the ground tha the was carrying on business in fancy goods in rented premises and he has two major sons and hence he bona fide required the disputed accommod a tion for carrying on the said business. The disputed premises were let out to the petitioner for non-residential purpose on an oral lease. The petitioner (tenant) contested the case, but it was allowed and eviction was ordered on 16-9-1983 against him. Aggrieved by the sa id order and decree, the petitioner filed R.C.A.No. 18 of 1983 in the Court of the Principal Subordinate Judge-cum-Appellate Authority,Viskhapamam. The appeal was dismissed on 7-10-1987. Now, aggrieved by this order, the petitioner has failed the instant C.R.P.

(3.) I have heard the learned counsel on both the sides at length and have carefully gone through the record of the case.