R VENKATESWARLU Vs. VEDAGIRI PADMAVATHAMMA

JUDGEMENT

(1.) This revision under section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (referred to hereinafter as the Act) is directed against the order of the Rent Controller (Principal District Munsif, Nellore; in Execution Petition No. 306/73 in R.C.P. No. 30/1970 dated 19-6-1976.

(2.) The 1st respondent, the landlady filed an application under section 10 of the Act seeking the eviction of Sri K. Subrahmanyam, the 2nd respondent and Sri K. Ram Singh, the 3rd respondent from the properties in question in R.C.P. No. 30/70. That petition was allowed and the respondents 2 and 3 were directed to vacate the petition schedule premises and put the 1st respondent in possession of the same.

(3.) The decision in the Eviction Petition R. C. P. No. 30/70 was taken in appeal by respondents 2 and 3 in C.M.A. 16/70 before the appellate authority, the learned Sessions Judge, Nellore, seeking the setting aside of the decree in R.C.P. No. 30/70 against the 1st respondent, the land, lady. That appeal was dismissed and both the respondents 2 and 3 as well as the petitioner herein who is said to have purchased the rights of the occupation from the 2nd respondent and who was in possession of the premises in question were directed to vacate the premises and to put the 1st respondent in possession of the same.