RATANLAL SONI Vs. NITYANAND SANGHI

JUDGEMENT

(1.) The un-successful tenant aggrieved by the reversing order sofar as the ground of denial of title of the landlord is concerned, in R.A.No.175 of 1997 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, had preferred C.R.P.No.732 of 2001 under Section 22 of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter for short referred to as 'Act' for the purpose of convenience.)

(2.) The first landlord-respondent No. 1 died and the legal representatives were brought on record. The landlords filed R.C. No.377 of 1989 on the file of the Principal Rent Controller, Hyderabad, praying for the relief of eviction on the following grounds :

(3.) The learned Rent Controller on appreciation of evidence negatived all the grounds and dismissed the R.C. Aggrieved by the same, the landlords carried the matter by way of appeal R.A. No. 175 of 1997 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, wherein, the appellate authority had confirmed the findings of the learned Rent Controller relating to the grounds of wilful default, subletting, causing damage to the demised premises, impaired its utility and value, but, however, reversed the matter on the ground of denial of title of the landlords and ordered eviction. Aggrieved by the same, the tenant preferred C.R.P. No.732 of 2001 as already referred to supra. The landlords aggrieved by the findings recorded by the appellate authority in relation to the other grounds, preferred yet another Civil Revision Petition No.2980 of 2001. Hence, both the civil revision petitions are being disposed of together.