N S REDDY Vs. T V REDDY

JUDGEMENT

(1.) The respondent in A.T.C.No. 35 of 1982 on the file of the learned Special Officer-cum-District Munsif, Ramachandrapuram, preferred this Civil Revision Petition against the Judgment dated 18-1-1991 passed in A.T.A. No. 78 of 1988 on the file of the learned District Judge, Raj ahmundry dismissing the appeal and confirming the order of eviction passed in A.T.C.No. 35 of 1982 on 12-8-1988.

(2.) The brief facts of the case are: The respondent-landlord filed the eviction petition against the petitioner-tenant on the ground of default in payment of rents due for the years 1980-1981 and 1981-82. That petition was allowed. Against that order the petitioner preferred appeal A.T.A. No. 78 of 1988 which was dismissed, confirming the order of eviction passed by the Primary Tribunal. Against that order of the appellate Tribunal, the petitioner herein preferred this revision petition under Section 115 C.P.C.

(3.) Whether a Revision Petition under Section 115 CPC lies against the order passed under Section 16(2) of the A.P. (A.A.) Tenancy Act, 1956 (Act) is the question that arises for consideration in this Revision Petition.