MOHD.TAUFEEQ Vs. AHMADI BEGUM

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India by the tenant/petitioner/appellant in the unregistered RASR.no.3140 of 2014 is directed against the orders dated 22.08.2014 of the learned Chief Judge, City Small Causes Court, Hyderabad passed in the aforementioned unregistered Appeal.

(2.) I have heard the submissions of the learned counsel for the revision petitioner/tenant ('the tenant', for brevity) and the learned counsel for the respondent/landlord ('the landlord', for brevity). I have perused the material record.

(3.) The facts necessary for consideration, in brief, are as follows: