THATIOKONDA BULCHI NOOKAYYA SETTY Vs. GOLLA LAXMANA RAO

JUDGEMENT

(1.) The petitioners, in all the CRPs., are the tenants and each tenant is in occupation of one room of the building bearing No. 7-9-9 situated at Mallimanugulavari Veedhi, Anakapalli, Visakhapatnam District. The respondent, who is the landlord, in all the C.R.Ps., is one and the same person, namely, Golla Lakshmana Rao.

(2.) The respondent, in all the CRPs., filed eviction petitions in R.C.C. Nos.1 to 6 of 1994 on the file of Principal Junior Civil Judge, Anakapalli, seeking eviction of the petitioners on the grounds of wilful default in payment of rents and personal requirement of the said building. The Principal Junior Civil Judge, Anakapalli, dismissed R.C.C.Nos. 1 to 6 of 1994, through separate orders, dated 11-7-2003. Aggrieved by the same, the respondent filed R.C.A.Nos.2 to 7 of 2003 on the file of Principal Junior Civil Judge, Anakapalli. The Principal Senior Civil Judge, Anakapalli, allowed R.C.A. Nos.2 to 7 of 2003, through separate orders, dated 13-7-2006, directing the petitioners to vacate from the petition schedule premises within two months and handover the vacant possession to the respondent-landlord. Aggrieved/by the same, the petitioners-tenants filed this civil revision petitions.

(3.) For the purpose of convenience, the parties will hereinafter be referred to as tenants and landlord.