PADMA RAO S DR Vs. RADHU RAM DIED

JUDGEMENT

(1.) This is a land-lord's revision petition.

(2.) Landlord filed R.C. No.858/86 on the file of III Addl. Rent Controller, Hyderabad u/s. 10(3)(c) of A.P. Buildings (Lease, Rent & Eviction) Control Act, 1960 (hereinafter called 'the Act') against the respondent to evict the respondent from the scheduled property and to put the petitioner in vacant possession of the same and to award costs.

(3.) Relationship between parties and quantum of rent are not disputed.