SHRIHARI T Vs. HANEEF BROS

JUDGEMENT

(1.) These are landlords' revision petitions filed challenging the judgment dated 28-6-1994 in R.A.No.267 of 1992 and I.A.No.551 of 94 on the ale of the Chief Judge, City Small Causes Court, Hyderabad.

(2.) A few facts which are necessary to dispose of these revision petitions are as follows:- The petitioners are the landlords and the respondents are the tenants of the premises bearing municipal number 4-6-230 (Old No.1862), the monthly rent being Rs.850/- per month. The case of the landlords is that the petitioner No.l being an employee of Niloufer Hospital, intends to start a doth business on his retirement from service. So also his son by name Narasingdas, who has been carrying on his business in repairs and service of refrigerators under the name and style of 'Supra Refrigeration' intends to start his business in the demised premises. As such the landlords made several requests to the respondents to vacate the demised premises, in view of landlords' bow fide personal requirement. Failure on the part of the respondents compelled the landlords to approach the Court of the Rent Controller, Secunderabad in R.C.No.273 of 1987.

(3.) The claim of the landlords was resisted by the respondents on two grounds, namely, the bom fide requirement, so far as the first petitioner is concerned is premature as he is having three more years' service, and so far as his son is concerned, the demised premises is quite insufficient in space for such businesses. The respondents further contended that because the demand of the landlords to enhance the rent from Rs.851 /- to Rs.1,200/- per month and also Rs.15,000/- towards paged was not met by them, this case is filed and in order to show the respondents as defaulters, (he landlords refused to receive rent also.