LAVETI RAMAYAMMA Vs. BONDALA NUKARAJU

JUDGEMENT

(1.) learned Counsel representing petitioner and Ch Dhanamjaya, learned Counsel representing respondent.

(2.) The landlady-Laveti Ramayamma aggrieved by the reversing order made in R.C A.No 6 of 1995 on the file of the Court of Pnncipal Subordinate Judge-Appellate Authority, Rajahmundry, had preferred the present civil revision petition under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (hereinafter in short referred to as 'the Act' for the purpose of convenience).

(3.) The parties hereinafter would be referred to as landlady and tenant for the purpose of convenience.