S PENTAIAH Vs. KHATIJA BEE

JUDGEMENT

(1.) THESE three revision petitions are preferred by three different sets of tenants against the common judgment of the lower Appellate Authority passed in three separate rent appeals. The landlords are same in all these three matters. These revision petitions are clubbed, heard together and are being disposed of by this common order. The parties are being referred to as "the landlords" and "the tenants" for the sake of convenience.

(2.) AS stated above, the landlords are common in all three cases and three different premises bearing Nos. 12-8-328, 12-8-329 and 12-8-330 all situated at Mettuguda, secunderabad are subject-matters of different rent control cases filed by the landlords against the three different tenants on the ground of wilful default of various periods. The details of each tenant and the necessary particulars of each case are mentioned in the table below: <FRM>JUDGEMENT_702_ALD6_2008Html1.htm</FRM>

(3.) IT would be noticed that in item no. 1 above the default alleged is of three years and in item No. 2 the default alleged is of 7 months and in item No. 3 the default alleged is of about 14 months.