B KISHANLAL KHANDSARI SUGAR MILLS Vs. DINKAR MAHARAJ

JUDGEMENT

(1.) Inasmuch as these two civil revision petitions emanate from a common judgment dated 17-1-2004 passed by the learned Senior Civil Judge, Nizamabad, in R.C.A.No.4 of 1999, they can be disposed of together.

(2.) Civil Revision Petition No. 4261 of 2006 was filed by the tenant-petitioner assailing the concurrent findings of both the Courts below that he committed wilful default in paying the rents.

(3.) Civil Revision Petition No. 5347 of 2004 was filed by the landlords assailing the finding given by the learned Senior Civil Judge inter alia in his order that the premises in question is a building coming within the definition of 'building' as given under the Act in question.