J RAMACHANDRAIAH Vs. GANGISETTI SAVITHRAMMA

JUDGEMENT

(1.) The legal representative of the sole defendant in R.A.No.272 of 2002, on the file of Additional Chief Judge, City Small Causes Court, Hyderabad, filed this C.R.P., aggrieved by the common order dated 13-2-2006, dismissing the I.A.No.1008 of 2005.

(2.) J. Ramachandraiah, the deceased-1st petitioner is the tenant in respect of a non-residential premises belonging to the respondents. The respondents filed R.C. No.232 of 2000, on the file of the Principal Rent Controller, Secunderabad, seeking eviction of the 1st petitioner from the premises. It was allowed on 5-7-2002. Aggrieved thereby, the 1st petitioner filed R.A. No.272 of 2002.

(3.) The 1 st petitioner died on 9-1-2004. Since no steps were taken to bring the legal representatives on record, the appeal was dismissed, as having abated, vide order dated 14-6-2004.