KAREEM HUSSAIN Vs. VEERANKI RAMA KRISHNA PRASAD

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 05-08-2004 passed in C.M.A.No.21 of 2000 by the Additional Senior Civil Judge (Fast Track Court), Gudivada confirming the order dated 15-09-200 passed in R.C.C.No.1 of 1999 by the Rent Controller - cum - Junior Civil Judge, Gannavaram.

(2.) The petitioners herein are the tenants and the respondents are the landlords in respect of the premises bearing No.11 -100-1, situated at Vuyyuru, Krishna District. The first respondent herein filed eviction petition in R.C.C.No.1 of 1999 on the file of the Rent Controller-cum-Principal Junior Civil Judge, Gannavaram against the first petitioner herein seeking his eviction from the aforesaid premises on the grounds of wilful default and personal occupation under sections 10(2)(i) and 10(3)(a)(i) of the Andhra Pradesh Buildings (Lease, Rent & Eviction) Control Act, 1960 (for short 'the Act'). The learned Rent Controller, by order dated 15-09-2000, allowed the eviction petition on both the grounds. Aggrieved by the same, the first petitioner, Kareem Hussain, preferred an appeal in C.M.A.No.21 of 2000 and the Rent Appellate Authority, by order dated 05-08-2004, dismissed the appeal upholding both the grounds. During the pendency of the appeal, the original tenant and original landlord died and their legal representatives were brought on record.

(3.) For the purpose of convenience the petitioner herein are referred to as tenants and the respondents are referred to as landlords.