BANSILAL YADAV Vs. SURAJ CHAND BHAGAT

JUDGEMENT

(1.) All these civil revision petitions filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act') arise out of the common judgment dated 1-8-2006 passed in R.A. Nos.272 to 277 of 2005 and 46 to 48 of 2006 by the Chief Judge, City Small Causes Court, Hyderabad.

(2.) The petitioner in all these revision petitions is one and the same and the respondents are three different tenants viz., Hukmichand Bhagat, tenant in respect of the premises bearing No. 15-8-182; Md. Aslam, tenant in respect of the premises bearing No. 15-8-183 and Suraj Chand Bhagat, tenant in respect of the portion of the premises bearing No. 15-8-207 and 208. The old numbers of the said mulgies bearing Nos. 15-8-182 and 15-8-183 also correspond to old No. 15-8-207 and 208. The portion of the mulgies occupied by the tenants viz., Hukmichand Bhagat and Md. Aslam, is admeasuring 18' x 19' respectively and the portion occupied by third tenant viz., Suraj Chand Bhagat is admeasuring 6' x 19' and all the mulgies are situated at Sikander Bazar, Opp. Fish Market, Begum Bazar, Hyderabad.

(3.) The petitioner is hereinafter referred to as the landlord and the respondents are hereinafter referred to as the tenants.